RAM KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) ADMIT. As a very short point is involved we proceed to dispose of the petition finally.

(2.) THE petitioner was appointed for a period of three months only, vide order dated 12-10-1983 (Annexure No. 2). He also joined on that date, vide joining report (Annexure No. 3), which is not disputed. On 26-10-1983 an order (Annexure No. 1) was passed retrospectively cancelling the appointment order dated 12-10-1983. It has not been suggested on behalf of the opposite-parties that the order of appointment dated 12-10-1983 was in any way illegal. THE order could not therefore be cancelled with retrospective effect after it had already been given effect to. Of course, the appointment of the petitioner was in stop-gap arrangement for a fixed period but he was entitled to continue in terms of the appointment order for the full period. For termination of his services too, he would have been entitled to one month's notice. As the order (Annexure No. 1) cannot be sustained the writ petition is allowed with costs and the order (Annexure No. 1) is hereby quashed. Petition allowed