PIYUSH AGRAWAL,J. - (1.) Heard the learned counsel for the petitioners and the learned standing counsel for the respondents.
(2.) Present writ petition has been instituted by five petitioners amongst other the following reliefs: "1. issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 22.11.2014 passed by the respondent no.3 (Annexure no.7 to the writ petition). 2. issue a writ order or direction in the nature of mandamus directing the respondent concerned not to proceed further in recovery proceeding pursuant to the impugned order dated 22.11.2014 passed by the respondent no.3 and stop deduction from the salaries of the petitioners, during the pendency of the present writ petition, so that justice may be done."
(3.) The petitioners were appointed as Class IV employees in the Forest Department and were posted at Ballia on the of post of Mali. The initial appointments of the petitioners were made on 8.10.1985, 18.4.1992, 24.12.1985 and 14.7.1983. The petitioners were performing their duties on the said post.;