Aloke Chakrabarti, J. - (1.) This writ petition was heard along with Writ Petition No. 42000 of 1999, S. K. Bajpayee v. Hon'ble High Court of Judicature at Allahabad.
(2.) The respondent No. 3, the learned District Judge advertised vacancies for recruitment against the posts of Stenographers and other Class III and Class IV posts. After selection in course of said recruitment process, several candidates were given appointment. There were complains against the irregularities and illegalities in the recruitment process. Matter was enquired by Hon'ble Inspecting Judge concerned and the entire recruitment was cancelled upon finding of illegalities in the process of recruitment.
(3.) As a consequence, the respondent No. 2, learned District Judge cancelled appointment of the candidates against Class III and Class IV posts. In this writ petition, the petitioners are those Class III employees and the petitioners in the said other writ petition heard along with this petition are those Class IV employees.;