Rajendra Nath Mittal, J. - (1.) Briefly the facts are that the petitioners were recruited as Line Superintendent on adhoc basis in the office of the Chief Electrical Inspector, Punjab, through the Employment Exchange in the year 1974. On Jan. 29, 1973, instructions were issued wherein it was provided that all those ad hoc employees who had completed minimum of one year's service on Jan. 1, 1973, be regularised. In 1975, they came to know that their services were being terminated. Though they did not fulfil the conditions . laid down in the instructions dated Jan. 29, 1973, yet they challenged the proposed decision of the Government through a Civil Writ Petition No. 4620 of 1975 which was ultimately dismissed on Feb. 11, 1976, on the ground that they were not entitled to the benefit of the aforesaid instructions.
(2.) The Subordinate Services Selection Board, (hereinafter referred to as the Board, advertised some posts of the Selection Officers in Punjab P. W. D. B & R. Branch and selected some candidates for that purpose.
(3.) The Government wanted to appoint some of the candidates selected by the Board on the posts of Sectional Officers, as Line Superintendents. One Paramjit Singh, who was also working as a Line Superintendent on ad hoc basis filed a Civil Writ Petition No. 1137 of 1976 challenging the order of the Government for recruitment of Line Superintendents without advertising the posts. The writ petition came up before a Division Bench on April 22, 1976, when the Advocate-General gave an undertaking that the said posts would be re-advertised and filed thereafter by fresh recruitment, He further gave an undertaking that the petitioners and others would continue to function as Line Superintendents. In view of the undertakings given by the Advocate-General, the petition became in fructuous and was dismissed as such.;