- (1.) Four appellants who are before us were appointed as Lekhpals under the Uttar Pradesh Board of Revenue on ad hoc basis. The dates of their appointments, as set out in the impugned judgment are-appellant No. 1-12-11-1980; appellant No. 2-11-3-1981; appellant No. 3-6-10-1982; and appellant No. 4 - 12-11-1982. Their services were terminated under orders issued in 1984. Copies of only two orders of termination are annexed. The first order is dated 24-2-1984. The name of the employee is left blank in the copy. The second order bears of the name of the first appellant. But the date is incomplete. It is of June, 1984. Apart from stating that termination orders are dated 24-2-1984/2-6-1984, learned counsel for both the sides are unable to produce anything more. Both the termination orders refer to earlier order of 17-2-1984.
(2.) In 1979, the U.P. Regularisation of Ad hoc Appointments (on posts outside the purview of Public Service Commission) Rules were promulgated. Rule 4 of the 1979 Rules provides as follows: "4. Regularisation of ad hoc appointments:- (1) Any person who - (i) was directly appointed on ad hoc basis before January 1, 1977 and is continuing in service as such on the date of commencement of these rules; (ii) possessed requisite qualifications prescribed for regular appointments at the time of such ad hoc appointments; and (iii) has completed or, as the case may be, after he has completed three years service as such, shall be considered for regular appointment in permanent or temporary vacancy, as may be available, on the basis of his record and suitability before any regular appointment is made in such vacancy in accordance with the relevant service rules or orders."
(3.) On 23rd March, 1984 the above Rules were amended by the addition of Rule 9 to these Rules. Rule 9 is as follows: "9. The provisions of these rules shall apply mutatis mutandis, also to any person directly appointed on ad hoc basis on or before May 1, 1983 and continuing in service as such on the date of commencement of U.P. Regularisation of the Ad hoc Appointments (on posts outside the purivew of the Public Service Commission (Amendment) Rules, 1981." ;