A.K.Yog, J. - (1.) This writ petition has been filed in the year 1992 by Satish Kumar Shukla and four others claiming to be working on the post of Pharmacist in various Hospitals of the State of U.P. as a consequence of their appointment in pursuance of advertisement.
(2.) It is not necessary to give detailed facts in the instant case as no Counter Affidavit has been filed since about 8 years, even though the interim order dated 22nd July, 1992 has been operating. Interim order reads:- "Issue notice Until ordered otherwise the operation of the impugned orders dated 18th June, 1992, and 30th June, 1992, copies whereof are Annexures 14 and 15 to the petition respectively, and the order dated 7th July, 1992, a copy whereof is Annexure - 16 to the petition, so far as it relates to the petitioners, shall remain stayed. The petitioners shall be entitled to the payment of their salary and other benefits. However, it is made clear that this order will be effective only if no substantive appointments have been made on the posts held by the petitioners and the said posts have not been abolished."
(3.) Learned counsel for the petitioner at the very outset submitted that he may be allowed to withdraw Mfcc. Application filed in November 99 praying for regularisation being misconceived and the same is dismissed as withdrawn.;