NARESH KUMAR THAKUR AND ORS. Vs. PRINCIPAL/EXECUTIVE DIRECTOR CIVIL AVIATION TRAINING COLLEGE, ALLAHABAD

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 15th January, 2013 passed by the Allahabad High Court in Civil Miscellaneous Writ Petition Nos.23076, 23077, 23078 and 23079 of 2007.

(3.) Appellant No.1 was appointed as a computer operator with the respondent on 1st December, 1992. Appellant Nos.2 to 4 were similarly appointed as computer operators with the respondent from sometime between January, 1994 and May, 1994.