V.R. AGALE Vs. DIRECTOR, WORLD BANK PROJECTS

JUDGEMENT

(1.) IN all eighteen petitioners have filed this petition. Petitioner Nos.1 to 10 were appointed as Community Development Officers, Petitioner No. 11 was appointed as Junior Engineer and Petitioner Nos. 12 to 18 were appointed as Technical Assistants by Respondent No.1. The petitioners by this petition have challenged the order of termination terminating their services with effect from September 30, 1994. According to the petitioners the said termination is illegal, arbitrary and unconstitutional.

(2.) IT is the case of the petitioners that they were appointed by various appointment letters. The petitioners in their petition have given details about their qualifications, designations, dates of appointment, date of joining, total service period and other information. This detailed information is at Ex.E, page 63 of the petition. It is the case of the petitioners that though the petitioners has applied for the said posts on the basis of Ex.A and had given interviews with reference to the said applications still as per the terms of appointment they were not appointed on term of contract for the World Bank Project but infact were appointed in the regular employment and service of respondent No.1.

(3.) THE only question I have to decide is as to whether the petitioners were appointed as regular employees of respondent No.1 as contended by the petitioners or were appointed only on a term contract as contended by respondent No.1 for the World Bank Project. If I come to the conclusion that the petitioners were appointed as regular employees of respondent No.1, in that event the petitioners will be entitled to get the reliefs they have sought for. However, if I come to the conclusion that their appointment was under the term contract only for the World Bank Project, then this writ petition will have to be dismissed.