INDIRA RAMCHANDANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of three letter patent appeals preferred by Kumari Indira Ramchandani, Smt. Parkash Gupta and Kumari Nirmala Ramchandani.

(2.) Originally the three appellants and another lady Smt. Adarsh Bala Sharma had filed four Writ Petitions challenging the termination of their respective services under sub-rule (1) of rule 5 of the Central Civil Services (Temporary Service) Rules, 1965 (hereinafter referred to as "the Temporary Service Rules). As the facts and allegations by and large were common in all the four petitions, the learned single judge of this court heard the matter together and disposed them of by a common Judgment. The learned judge discharged the rules and dismissed the petitions. Aggrieved by the said Judgment the three appellants have filed separate appeals before me. Smt. Adarsh Bala Sharma has filed no appeal.

(3.) All the three appellants had claimed that they had passed the examination had obtained diploma of Vidya Vinodini of Prayag Mahila Vidyapith situate at Allahabad. For certain purposes this ciploma was recognised as equivalent to matriculation by a memorandum issued by Government of India, Ministry of Home Affairs on November 17, 1962. By a subsequent memorandum issued on June 30, 1965 the recognition to this diploma was withdrawn after May 1965. The appellants had claimed to have obtained the diploma in the year 1963. They were consequently treated as persons having educational qualification equivalent to matriculation and were employed in the Central Government in Post & Telegraph Department in the year 1965. Kumari Indira Ramchandani joined on July 1, 1965. Smt. Parkash Gupta joined on Oct. 1, 1965 and Kumari Nirmala Ramchandani joined on October 29, 1965. The services of the three appellants were terminated in April, 1969 under rule 5 (1) of the Temporary Service Rules. The order in request of Smt. Prakash Gupta was passed on April 12, 1969 and in the case of the other two appellants the orders were passed on April 14, 1969. The appellants filed departmental appeals which were rejected.