SHYAM NARAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants had moved a writ petition seeking three reliefs (i) the setting aside of an order dated 7 August 2014 by which their services as contractual employees were terminated on 7 August 2014 by the Director of the Indian Institute of Information Technology, the fourth respondent; (ii) the payment of salary for the months of July 2014 and for the period of 1 August to 7 August 2014; (iii) a direction that the appellants be permitted to perform their duties as before in a project of digitization of the IIIT, Allahabad at the High Court of Judicature at Allahabad.

(2.) The learned Single Judge by the impugned judgment recorded the statement of the respondents that the petitioners-appellants had produced a no objection certificate and consequently directed that the balance of their salary for the previous month together with one month's salary be released to them within 24 hours. The petition was disposed of. The original petitioners are in appeal.

(3.) The first grievance which has been raised is that the learned Single Judge has not dealt with the first and the third prayers and has disposed of the petition merely on the basis of the second prayer. Now, the first and the third prayers were interrelated. By the first prayer, the appellants sought the setting aside of an order of termination of their contract, while by the third prayer, they sought a direction to enable them to continue to perform their duties.