KULDEEP KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) By separate orders dated 29.8.2011, all the petitioners were appointed on contract basis for a period of six months. After the initial term came to an end, the term of all the petitioners was extended for a further period of six months. The extended period of contract was to come to an end in August/September, 2012 as the came may be.

(2.) During the extended period of contract, the services of all the petitioners were terminated by separate orders dated 16.5.2012. The termination orders were assailed by the petitioners in various writ petitions preferred by the petitioners in this Court. In pursuance of the interim orders passed in the said writ petitions, the petitioners were allowed to continue in service.

(3.) In the meantime, in pursuance of an appointment notice dated 10.5.2013, an advertisement was published in Hindi daily "Dainik Jagran" on 12.5.2013 inviting applications from eligible candidates for direct appointment on the posts mentioned therein.