SURESH CHANDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS order shall govern the disposal of M. P. No. 2022/90 also. Let us notice the relevant: facts in the two cases Facts in M. P. No. 467/89 :

(2.) A few workers, 10 in number, claiming to be daily rated employees, pray for a writ of mandamus not only restraining the respondents from terminating their services but also commanding them to regularise their services so as to absorb them in the regular service of the respondents, also to make payment of wages at the same rate which the regular employees in the department are being paid.

(3.) ON different dates in the month of August, 1988, the petitioners were given appointments by the Regional Deputy Director of Harijan and Backward Classes Welfare, Gwalior and Chambal Division. Though the petitioners claim to be daily rated workers, the contents of the orders of appointment show that they were appointed pursuant to the order dated 9 -8 -1988 issued by the Directorate of Harijan Development. The petitioners were appointed for performing the specified job, at the prescribed rates, on the post of Investigators The nature of the appointment was purely temporary, liable to be terminated at any time without any previous notice. It appears that the petitioners continued to work until the month of January, 1989. On 20 -3 -1989, they made a demand vide Annex. P/12 complaining that salary for the month of February 1989 was not paid to them resulting in financial hardship. The Deputy Director informed the Joint Director of the grievance raised by the petitioners, seeking later's directions because the scheme of 'Filling Proforma -II' for which the petitioners were engaged had been discontinued. The petitioners made a further representation on 1 -4 -1989, simultaneously serving a notice for demand of justice through their advocate.