- (1.) HEARD learned counsel for the parties.
(2.) THE petitioners in this writ application have prayed for issuance of writ of Mandamus commanding upon the respondents to appoint the petitioners on Class -Ill posts, considering the fact that the petitioners are retrenched employees of 1991 Census and they are senior in the panel of 1991 Census employees. The petitioners were initially appointed under the Census Directorate as a Compiler, Checker and Supervisor in Class -Ill posts in the year 1991, on consolidated salary. The petitioners were graduate at the time of their appointment.
(3.) A panel was prepared in the year 1991 in which the names of the petitioners also figured.;