Pushpendra Singh Bhati, J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred, in sum and substance, with the following prayers and for the sake of convenience, the prayer clauses are being taken from the case being S.B. Civil Writ Petition No. 9520/2017.
(2.) Petitioner has preferred this writ petition with the following prayer:- "1. The impugned order dated 26.07.2017 (Annx.1) and the order dated 01.08.2017 (Annx.2) and the consequential action of relieving the petitioners may kindly be quashed and set aside. 2.That respondents may kindly be directed to continue petitioners in service till the CMBPLJRK scheme continues. 3. That last but not the least, respondents may kindly be directed to adhere to the directions given in Anil Kumar Patwa's case and if at all, it is necessary to terminate services the same may be terminated by adhering the principle of 'last come-first go' by preparing a common seniority list of the persons working in CMBPLJRK and MNDY schemes. 4. That as a consequence, after preparation of such common seniority list, persons who are senior in the two schemes may be directed to be retained in the service as per the need. 5. That last but not the least, it is prayed that finance department may be directed to grant permission for absorption of the petitioners in NHM as directed by administrative department i.e. Medical and Health Department. 6. That the petitioner may also kindly be granted relief in consonance with the facts stated and the grounds taken in the memo of writ petition. 7. Writ petition filed by the petitioners may also kindly be allowed with costs."
(3.) Learned counsel for the petitioner has pointed out that vide annexure-1 the sanctioned posts have been done away with but the scheme is still continuing.;