- (1.) Respondent No. 1 was appointed on 'contractual basis' on the post of a Training Officer in the U.P. Co-operative Spinning Mills Federation Limited vide letter of Appointment dated 07.09.1998. As per agreement, the contract of appointment was for a period of one year from 25.09.1998 to 24.09.1999, which stood terminated on 24.09.1999.
(2.) After being relieved from service, the Respondent Ro.1 filed the Civil Misc. Writ Petition No. 35625 of 2000 before the High Court of Allahabad which was dismissed on 17.01.2002. However, the order of the learned Single Judge was set aside by the Division Bench in Special Appeal No. 282 of 2002 vide order dated 05.07.2002 and the matter was remanded to the learned Single Judge for a fresh consideration. Thereafter, the learned Single Judge allowed the writ petition of the respondent and reinstated him in service with back wages vide order dated 16.07.2002. It was held that the conditions in the appointment letter of the respondent, treating the appointment as contractual was arbitrary. This view has been upheld by the Division Bench by the impugned judgment.
(3.) While issuing notice on 20.11.2006, this Court stayed the operation of the impugned order which was continued while granting leave.;