Sabina, J. - (1.) Petitioners have filed this petition seeking a direction to the respondents to treat them as Central Government Servants making suitable provisions for granting them regular pay scales, allowances and other facilities including retiral benefits.
(2.) The writ petition was admitted on 19.4.1995. Thereafter, petitioners moved Civil Miscellaneous No. 9707 of 1996 praying that the respondents be directed not to finalize the selection in pursuance to the advertisement dated 10.3.1996 and respondent No. 3 be directed to allow petitioners No. 1 and 3 to continue in service. On 20.5.1996, following order was passed by this Court on the said application:- "Notice of C.M. To Mr. S.K. Pipat, Sr. Panel Counsel for respondent Nos. 1 and 2 and Mr. R.P.S. Ahluwalia, Advocate for respondent No. 3 for May 29, 1996. In the meantime, the petitioner's services be not terminated."
(3.) On 29.5.1996, Civil Miscellaneous No. 9707 of 1996 was dismissed and following order was passed:- "After hearing the learned counsel for the parties and going through the judgment in CWP No. 12654 of 1993, rendered on October 31, 1995, by a learned Single Judge of this Court, in which one of the petitioners was also a petitioner and present respondent No. 3 was a respondent in that case, in which it has been held that no writ petition is maintainable against respondent No. 3 and further the fixing of 15 years of service or 60 years of age, whichever is earlier, is not violative of Articles 14 and 16 of the Constitution of India, I hereby vacate the stay granted by this court on May 20, 1996. Accordingly, the C.M. Application is dismissed.";