SAURABH LAVANIA,J. - (1.) By means of the present writ petition, the petitioners have challenged the order dated 22.04.2017 whereby, the claim of the petitioners for regularization of services on Group 'D' Post has been rejected by the opposite party No. 2- Chief Development Officer, District Unnao and also sought the relief for grant of minimum of pay scale.
(2.) The facts, in brief, of the case are that earlier the petitioner approached this Court by means of the Writ Petition No. 6068 (SS) of 2013 on the issue of regularization of their services and this Court, as an interim measure, vide order dated 09.10.2013, permitted the petitioners to move a representation before the opposite party No. 3 for redressal of grievance and the opposite party No. 3 was directed to consider and dispose of the representation of the petitioners by a reasoned and speaking order.
(3.) Pursuant to order dated 09.10.2013, the petitioners preferred a representation before the opposite party No. 3 and in compliance of order dated 09.10.2013, the opposite party No. 3 considered the representation of the petitioner for regularization and rejected the same vide order dated 09.12.20103. The petitioners challenged the order dated 09.12.2013 by amending the writ petition. The writ petition No. 6068 (SS) of 2013 was finally disposed of vide order dated 22.08.2016 with direction to the opposite party No. 2 to consider the grievance of the petitioners, which relates to regularization of services of the petitioners on Group-D Post, within a period of four months from the date of communication of order. In compliance of the order dated 22.08.2016 passed by this Court in Writ Petition No. 6068 (SS) of 2013, the opposite party No. 2 considered the claim of the petitioners for regularization on Group-D Post and rejected the same vide impugned order dated 22.04.2017. ;