DEVESHWARI GUSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are the two writ petitions, which are listed today on IA No.02 of 2021, filed by the respondent No.1, along with the counter affidavit, and IA No.02 of 2021, filed by the respondent No.1, along with the counter affidavit in the respective writ petitions, which are listed today. Counter affidavits are taken on record.

(2.) The brief facts of the case are that the petitioners contention in the writ petition had been that in pursuance to the decision taken by the State of Uttar Pradesh way back on 13/1/1977, 14 posts were created of Master Craftsman, and 14 post of Assistant Craftsman, who were to be appointed on a contractual basis, on a consolidated salary.

(3.) The petitioners contend that on the basis of the creation of the said contractual post by the State's decision of 13/1/1977. The petitioners of the aforesaid Writ Petitions claim that they were appointed as an Assistant Craftsman at Carpet Weaving Centre, Srinagar, though on temporary basis on 20/7/1987. The petitioners have further contended, that later on their services of the petitioners were transferred as a Master Craftsman on the consolidated salary, and they had voluntarily joined the transfer place at "Tehri"?, and ever since then, it is contended that they had been discharging their duties in the said capacity with the respondents.