Yashwant Varma, J. - (1.) Heard learned counsel for the petitioners and Sri Vikram Bahadur Yadav learned Standing Counsel.
(2.) Learned Standing Counsel appearing for the second respondent states that the claim of the petitioners for absorption and regular appointment shall be duly attended to and disposed of by the said respondent in accordance with law and bearing in mind the decision rendered by a learned Judge in Devki Nandan And 17 Others Vs. State of U.P. And 3 Others reported in, 2018 7 ADJ 334. He further submits that the consideration shall be completed with expedition? and preferably within a period of four months from the date of presentation of a certified copy of this order.
(3.) Accordingly and without going into the merits of the claim of the petitioners, this petition shall stand disposed of in light of the statement noted above.;