SHIPRA GHOSHAL Vs. SECRETARY DEPARTMENT OF CANE

JUDGEMENT

(1.) In this bunch of writ petitions, the petitioners who are employees of the U.P. Co-operative Cane Union Federation Limited, Lucknow and who were initially employed for a period of 90 days, which period was extended from time to time, but ultimately it was not extended and their services were terminated, have approached this Court challenging the orders of termination.

(2.) In Writ Petition No. 2284 of 1988, the petitioners, who are seven in number, were appointed in various months in the year 1985 on different posts, including that of Clerk, Stenotypist etc. In the initial appointment letters which were issued to them, pay scale and dearness allowance was mentioned but it was not mentioned that they are being appointed in a particular and their appointments will subsist so long as the scheme is in force.

(3.) In Writ Petition No. 2310 of 1988, the petitioners were appointed in the same manner; two of them as clerks and the third as peon. In their appointment letters it was mentioned that they were being appointed with the concurrence of the Cane Commissioner under the Rural Construction Scheme.