MAHARASHTRA STATE ELECTRICITY BOARD Vs. SURESH VAIDYANATH PAGAR

JUDGEMENT

(1.) THESE two writ petitions arise under almost similar circumstances and raise an identical issue of law; hence, they can be conveniently disposed of by a common judgment.

(2.) THE Petitioner in both writ petitions is the Maharashtra State Electricity Board and the respondents in each writ petition was a workman employed in the service of the Petitioner board.

(3.) THE Respondent in each case was employed with the Petitioner Board as an Artisan 'd' on 18th August, 1983 for a period of four months. On 14th August, 1984 he was appointed as an artisan 'd' on purely temporary basis and posted to work at T. R. W. , Manmad. The letter of appointment dated 14th August, 1984, (Exh. `a' to the writ petition) stipulates certain conditions of service. Particularly, Clauses 3, 4 and 6 of the letter of appointment need to be reproduced, as they are material: "3. Your appointment is on purely temporary basis.