Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike contrary to various Hon'ble Supreme Court decisions.
(2.) NONE is present on behalf of petitioners, though name of Mr. Sunil Kachhawaha, counsel for the petitioner is shown in the cause list. The case is listed at serial No. 14 in the today's cause under the category 'for fresh admission with stay'. The petitioners have preferred this writ petition in this Court on 19.02.2014 seeking following relief(s): - "It is, therefore, prayed that this writ petition may kindly be allowed and: (a) The order dated 27.01.2014 Annexure. P/7 may kindly be quashed and set aside. (b) The respondents may kindly be further directed to allow the petitioners to work on the post of computer operator MDNY Scheme till the availability of the scheme or till the availability of the regularly selected candidates to replace them. (c) The respondents may kindly be further directed to increase the salary of the petitioners by considering the representation submitted by them. (d) any other appropriate writ order or direction, this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioners."
(3.) PERUSED the record.;