ASHUTOSH GOSWAMI Vs. U.O.I. AND OTHERS

JUDGEMENT

(1.) All these 3 writ petitions are based on similar facts and common question arise for determination by this Court. Therefore, all the writ petitions are being disposed of by a common order.

(2.) In order to understand the controversy it will be appropriate to refer to some of the facts given in S.B. Civil writ Petition No.3675/91 Ashutosh Goswami Vs. U.O.T. and others .

(3.) The petitioner has stated that he joined service at Nodal Centre, Malviya Regional Engineering College, Jaipur in the year 1989 against the post of Field Investigator/Data Collection Personnel. He was initially appointed for a period of 75 days with effect from 25.10.79. This appointment was preceded by an advertisement issued by the Registrar, Malviya Regional Engineering College for filling the vacancies at the Nodal Centre This Centre was established under the scheme of National Manpower Information System (NMIS) sponsored by the Government of India. The petitioner was paid consolidated salary of Rs.1000.00 per month. The period of appointment of the petitioner was extended from time to time. The scheme is being funded by the Government of India. By 30.6.91 the petitioner has served for about 2 years and has therefore, completed more than 240 days of service for the purpose of Sec. 25 F of the Industrial Disputes Act, 1947. The petitioner apprehended termination of his service and therefore he served a notice of demand for justice telegraphically on 26.6.91 requesting the Chairman and Principal of the College not to issue order of termination of his service.