JUDGEMENT
Arun Tandon, J. -
(1.)Heard Sri Ashok Khare, Senior Advocate, assisted by Sri M.S. Siddhiqi, Advocate holding brief-of Sri A.M. Tripathi, Advocate on behalf of the petitioner (in writ petition No. 36712 of 2004), Sri S.C. Srivastava, Advocate on behalf of the petitioners (in writ petition nos. 39956 of 2004, 39952 of 2004 and 39949), Sri O.P. Singh, Advocate on behalf of the petitioners (in writ petition Nos. 43401 of 2004 and 43399 of 2004), Sri Amit Sthalkar, Advocate on behalf of the Hon'ble High Court as well as on behalf of District Judge, Kanpur Dehat in all the writ petitions, Sri V.K. Birla and Sri Vipul Prakash, Advocates on behalf of private respondents (in writ petition No. 36712 of 2004) and learned Standing Counsel on behalf of the State-respondents (in all the writ petitions).
(2.)These six writ petitions have been filed by 7 petitioners against one common order of the District Judge, Kanpur Dehat dated 2nd August, 2004 where-under the ad-hoc appointment of the petitioners as Class-III employees in the.judgeship of Kanpur Dehat has been brought to an end, in view of the selection process having been completed and select-list of Class-III employees including Hindi Stenographers in the Judgeship of Kanpur Dehat having been notified. Since the facts giving rise to all these writ petitions are more or less identical, Civil Misc. Writ Petition No. 36712 of 2004 has been treated to be the leading case and facts as are being recorded in the present order with reference to the records of the said writ petition.
(3.)Petitioners were appointed as paid apprentice in the Judgeship of Kanpur Dehat on consolidated pay of Rs. 3050/- per month. Petitioners jointed and continued to function as such.
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