RAJESH KUMAR SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Subhash Chandra Pandey, learned Counsel for the petitioners and the learned Standing Counsel appearing for opposite parties.

(2.) Since the common question of law is involved in these writ petitions, the same are being disposed off by a common judgment,

(3.) Under challenge are several orders Issued against the petitioners, terminating their temporary services from the post of Junior Clerks who were working in Regional District Offices and Audit Offices of Cooperative Societies and Panchayats in U.P. The orders of termination have been issued by the Regional Audit Officers, Cooperative Societies and Panchayats in compliance of the directions issued by the Chief Audit Officer, Cooperative Societies and Panchayats, U.P., Station Road, Lucknow vide order dated 12.8.1994. These orders of termination which were issued against the petitioners, terminating their services have been assailed in this bunch of writ petitions.