Chandrashekhar, J. - (1.) Petitioners are aggrieved of order dated 17.03.2009 wherein a direction was issued to relieve them from service. Another prayer is for direction to the respondents to make payment for the period the petitioners actually discharged their duties.
(2.) On 28.07.2015 when the matter was heard, the learned counsel for the petitioners informed the Court that the petitioners at Sl. no. 18, 19, 26, 27 and 28 were not pressing the writ petition against the order of termination.
(3.) Heard.;