S. B. Sinha, J. - (1.) Leave granted.
(2.) The appellant is a Municipal Council. The respondent was engaged on a contractual basis at a fixed pay of Rs.1000/- per month by an Office Order dated 6.11.1995. She worked for a period from 8.11.1995 to 17.6.1996. The said Office Order dated 6.11.1995 reads as under : "Office of the Nagar Council, Samrala (Ludhiana) No. 588 Dated : 06.11.1995 Office Order No. On dated 6.11.1995 vide order dated 6.11.1995 you are appointed as clerk on the contract basis at the fixed rate of Rs.1000/- per month as per the directions of the Government, it is purely temporary appointment. No one will force against this post. Executive Officer has the powers to dismiss you without issuing any notice. All the terms and conditions issued by the office will be accepted by you. Sd/- Executive Officer Nagar Council, Samrala"
(3.) She again worked under an offer of appointment on a contractual basis in terms of an office order dated 20.6.1996. For the period between 3.9.1996 and 23.5.1997, she furthermore worked on similar terms and conditions in terms of an offer of appointment dated 20.10.1996. On her services being terminated, an industrial dispute was raised.;