CHANDRA TRIPATHI ,J. - (1.) Heard Shri Arvind Srivastava, learned counsel appearing for the petitioners and Shri Devesh Vikram, learned Standing Counsel for State respondents.
(2.) In these writ petitions the petitioners, who are working as Junior Clerk in the office of respondent no.4, are aggrieved by the impugned orders dated 7.5.2016 passed by the respondent no.2, Controlling Authority/District Magistrate, Controlled Area, Nagina, Bijnor, whereby one month's notice has been issued for termination of petitioners' services treating their appointment as temporary.
(3.) For the sake of convenience, the facts of leading Writ A No.23895 of 2016 are being noted below:-;