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Judgment
Hon''ble Anil Kumar, J.—Heard Sri Moti Lal Yadav, learned counsel for petitioners, learned standing counsel, Sri B.R. Manaujia, Advocate holding brief of Sri Avdhesh Shukla, learned counsel appearing on behalf of respondents and perused the record.
As the controversy involved in the present case is trivial in nature so with the consent of learned counsels for the parties present today, the present writ petition is finally disposed of at the admission stage.
Notices issued to O.P. No. 4 is dispensed with.
Learned counsel for petitioner submits that in the present case, petitioners who are working on the post of Rasoia, however, their services were disposed with without any rhyme or reason.
He further submits that the controversy involved in the present case is squarely covered by a judgment of this Court dated 12.09.2011 passed in Writ Petition No. 6262 (SS) of 2011, relevant portion reads as under:
Definitely in terms of appointment order the petitioners are liable to be considered for renewal, only thereafter if they are not found eligible, the respondents are permitted to proceed for fresh selection. The petitioners'' have also represented to the Assistant Basic Education Officer, Block Auras, district Unnao for redressal of their grievance. Therefore, the writ petition is disposed of finally with the direction to the opposite party No.3 to take a decision on the petitioners'' representation in light of the facts, as above, before proceeding for fresh selection in the matter.
Accordingly, he requests that the present writ petition may be disposed of in terms of the aforesaid order.
Learned Standing Counsel has not objection in this regard.
For the foregoing reasons, writ petition is finally disposed of with a direction to petitioner submit a fresh representation to O.P. No. 2/Basic Shiksha Adhikari, Unnao within two weeks from today in respect to their grievances which they have raised in the present writ petition annexing all relevant documents and materials in support of their case and after receiving the same, O.P. No. 2 shall consider and dispose of by way of speaking and reasoned order in accordance with law and in the light of the judgment dated 12.09.2011 passed in Writ Petition No. 6262 (SS) of 2011 within a further period of four weeks.