M.P.Singh, J. - (1.) Admittedly, the petitioners where the employees of opposite-party No. 1. They were sent on deputation to opposite-party No. 2 vide order dated 12-1-1989. Thereafter on 23-1-1989 a letter was sent by opposite-party No. 1 for obtaining options of the employees who were sent on deputation. The petitioners did not sign the option forms. They continued to be the employees of opposite-party No. 1. They have been, working as mechanical operator, clerk, assistant machine .operator and chowkldar in Kashipur Cold Storage, which was a unit of opposite-party No. 2.
(2.) On 27-2-1989 the opposite-party No. 1 issued an order stating that since the petitioners have worked for six months on deputation with opposite-party No. 2, they were to be absorbed by them, and services of the petitioners were terminated by opposite-party No. 1.
(3.) The petitioners have challenged the said order of termination.;