(1.) RULE returnable forthwith. Ms.Surbhi Bhati learned AGP waives service of notice of Rule on behalf of the respondent State.
(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.
(3.) The issue involved in the present petition is now in a narrow compass as the affidavit in reply filed by the State indicates that as far as petitioner no.1 is concerned, the petitioner's ad-hoc services from 25/4/2006 to 19/6/2014 has been treated as regular services. For the petitioner no.2, the period of service from 3/10/2003 to 2/12/2008 has been treated as regular services. For the respective petitioners the only issue that is pending consideration with the Government is of regularizing their services, as far as the petitioner no.1 is concerned, for the period from 31/7/2000 to 24/4/2006 and as far as petitioner no.2 is concerned, the period is from 12/8/1998 to 2/10/2003.