MAHIPAL SINGH BISHT Vs. UOI

JUDGEMENT

(1.) With the consent of the parties, this writ petition is being taken up for hearing and final disposal.

(2.) The petitioners have approached this Court against the respondents with a grievance that their services were terminated verbally and for directions to the respondent No.2, Indian Institute of Foreign Trade, to take the petitioners back in service as Data Entry Operators and to grant the petitioners temporary status with effect from the date when they were purportedly verbally terminated from service by the respondents.

(3.) A brief narration of the facts is necessary. The petitioners No.1 to 4 claim that they were appointed as Data Entry Operators (DEOs) on daily wage basis with the respondent No.2 on different dates between October, 1999 to December, 1999. The petitioners discharged their duties as DEOs from the date of their respective appointments till 31st August, 2001. However, suddenly thereafter, the petitioners were verbally informed that their services had been terminated w.e.f. 13th August, 2001. Aggrieved by the aforesaid action, the petitioners have filed the present writ petition.