JUDGEMENT
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(1.) This order will dispose of four writ petitions bearing CWP Nos. 18673 of 2012, 28272 of 2013, 605 of 2013 and 8023 of 2013. The petitioners pray for counting of their service rendered by them on ad hoc basis prior to their appointment as SS Masters on regular basis vide orders of different dates which have been reflected in the tabulated form in the subsequent following paragraph:-
(2.) Initially an advertisement was issued on 19.8.1992 whereby selection to the said posts were made. The petitioners were appointed after selection but eventually it turned out that the respondents had advertised only 2461 posts but made appointments on 7737 posts which had led to a challenge by way of a CWP No. 5985 of 1994 which was accepted and the appointments in excess of the advertised posts were quashed. Services of petitioners were then terminated but later on vide orders of different dates again in the year 1994 they were offered appointments on ad hoc basis for 89 days. The dates of appointments on ad hoc basis of all the petitioners are as follows:-
(3.) Finally the petitioners were regularized as per the dates given in the first table.;
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