AJAY KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners in these two writ petitions are working on daily wage basis with Delhi Agricultural Marketing Committee/Fish, Poultry & Egg Market Committee. The period for which these petitioners worked is not in dispute. The said period and nature of engagement is stated in more precise terms by the respondents in the counter affidavit which is as under: CWP No. 3705/99

(2.) The aforesaid narration would show that somewhere in June, 1999 the engagement/extension of all these persons expired and the respondents decided not to extend it further.

(3.) In these circumstances, the petitioners filed these petitions. In CWP No. 3705/99 show cause notice was issued by Vacation Judge on 18th June, 1999 and in the stay application the order was passed directing the respondents not to dispense with the services of the petitioners. Similarly in CWP No. 3737/99 show cause notice was issued by Vacation Judge on 23rd June, 1999 and similar ex parte interim order was passed. These petitioners are, therefore, continuing in service.