Mathur, J. - (1.) This order shall govern Writ Petitions Nos. 4079 and 4080 of 1969, by Narendra Bahadur Srivastava and Ramesh Chandra, respectively, in which common questions of fact and law arise. They were, therefore, heard together and are being decided by one judgment.
(2.) Both the petitioners were, on completion of the training from Small Industries Services Institute and Khadi Gram Udyog Mahavidyalaya, appointed as Assistant Development Officers (Industries) grade II at Rs. 120- per month in the scale of pay of Rs. 120-8-200-EB-10-300 plus usual dearness allowance at State Government rates, under order dated 7-8-1961, annexure 'A' to the Writ Petition. The appointment was purely temporary and was governed by the conditions set forth in the Government Notification No. 0-230/11-B-1953 dated January 30, 1953, and was subject to the approval of the Public Service Commission, U. P., Allahabad, if and when necessary for which they will have to apply on their own accord. The petitioners had to give an undertaking on the prescribed form to serve on the post of a period of at least three years.
(3.) Narendra Bahadur Srivastava took over charge on 18-8-1961 while Ramesh Chandra on 16-8-1961. The posts of Assistant Development Officer (Industries) Grade II were abolished with the result that the temporary service' of the petitioners were terminated under annexure B to the Writ Petition. Under annexure B the petitioners were given one months' notice of termination of service to be counted from the date of the receipt of the order. The services of Narendra Bahadur Srivastava were thus terminated on 22-5-1968 and of Ramesh Chandra on 1-5-1968. The certificate contemplated by Government Notification No. 41 12167 (Apptt.) (B) Department dated 24-10-1967 was granted to both the petitioners by the joint Director of Industries (Extension) acting for the Director of Industries, U. P.;