1. Heard learned counsel for the parties.
2. In Special Appeal No. 72 of 1996, 73 of 1996; 74 of 1996 and 75 of 1996 including the instant Special Appeal, the interim order passed by
the learned Single Judge on 2621996 in Writ Petition No. 272 (SS) of 1995, is assailed. From the order, it appears that aforementioned writ
petition and similar other writ petitions i.e., W.P. No. 5585 of 1994; 5278 of 1994 and 897 of 1985 are all posted to 6th of May, 1996 for final
hearing and it is further ordered that the appointments already made after from 10111995 should be ceased with immediate effect. The appellants
are aggrieved by this direction in the order. It is relevant to note here that the writ petitioners have challenged the power of the State Government
to make appointment in the post of Urdu Translators cum Junior clerk and have also challenged the vires of Urdu Translators cum Junior clerks
Services Rules, 1994.
3. On consideration of entire matter, we are of the view that since the hearing of the writ petitions are already in progress and the cases are fixed
for 651996 it would be appropriate to take up all the cases and dispose of them expeditiously.
4. In the meantime, the directions of the learned Single Judge in the impugned order that appointments already made after 10111995 should be
ceased with immediate effect, will not be given effect to till disposal of the cases or until further orders by the learned Single Judge. All the special
Appeals are disposed of on the term aforesaid.
