D.P.S.Chauhan, J. - (1.) These 12 writ petitions posted for admission involve identical questions for determination. Counsel for the parties are also the same. Counter and rejoinder affidavits have been exchanged except in one writ petition. At the request of the counsel for the parties, writ petitions were heard on merits for being decided finally under the second proviso to Rule 2 of Chapter XXII, Rules of Court.
(2.) Brief facts leading to the petitions are (a) Sri Subhash Chandra, petitioner in Writ Petition No. 4982 of 1988, was deputed for completing the records of the Co-operative Cane Development Union Limited, Bijnor, by the District Cane Officer in the capacity as District Assistant Registrar, Cane Co-operative Society, Bijnor (for brevity, 'the District Assistant Registrar'). He was deputed in exercise of the powers contained in Rule 365 of the U.P. Co-operative Societies Rules, 1968 (for brevity, hereinafter referred to as 'the Rules')vide order dated March 11, 1988 on the remuneration as payable to a seasonal clerk. This order was cancelled by the District Assistant Registrar vide letter No. 2083/C/Committee dated July 27, 1988, as finds mention in the impugned communique letter No. 615/C dated October 26,1988/ November 9, 1988 issued by the Secretary of the Co-operative Cane Development Union Limited, Bijnor, which is the subject matter of challenge in this petition. (b) Sri Anil Kumar petitioner in Writ Petition No. 643 of 1989, was deputed for completing the records of the Co-operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar, in exercise of powers under Rule 365 of the Rules, vide order dated October 9, 1987 on the remuneration as payable to a seasonal clerk. This order was cancelled by the District Assistant Registrar vide No. 2083/C/Committee dated July 27, 1988, as finds mention in the impugned letter No. 615/C dated October 26, 1988/November 9, 1988 issued by the Secretary, Co-operative Cane Development Union Limited, Bijnor, which is the subject matter of challenge in this petition. (c) Sri Ram Prasad, petitioner in Writ Petition No. 1410 of 1989, was deputed for completing the records in the Co- operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar, in exercise of power under Rule 365 of the Rules, vide order dated June 3, 1987 on the remuneration as payable to a seasonal clerk, which order was cancelled by him vide letter No. 2083/ C/Committee dated July 27, 1988, which finds mention in the impugned communique letter No. 618 dated October 26, 1988/ November 9, 1988 issued by the Secretary, Cane Development Union Limited, Bijnor. This order is the subject matter of challenge in this petition. (d) Sri Asambeer Singh, petitioner in Writ Petition No. 1412 of 1989, was deputed for completing the records in Co-operative Cane Development Union Limited, Najibabad, by the District Assistant Registrar, in exercise of power under Rule 365 of the Rules, vide order No. 2662/C dated August 7, 1986. The services of the petitioner was subsequently terminated on the basis that the season 1987 88 has come to an end vide order dated June 30, 1988 issued by the Secretary, Cane Development Union Limited, Najibabad. This order is the subject matter of challenge in this petition. (e) Sri Brijendra Singh, petitioner in Writ Petition No. 1413 of 1989, was deputed for completing the records in the Co-operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar in exercise of power under Rule 365 of the Rules vide order dated April 6, 1988, which was cancelled by him vide letter No. 2083/C/Committee dated July 2, 1988, as finds mention in the impugned communique No. 624/C dated October 26, 1988/November 2, 1988 issued by the Secretary, Co-operative Cane Development Union Limited, Bijnor, which is the subject matter of challenge in this petition. (f) Sri Ranvir Singh, petitioner in Writ Petition No. 1415 of 1989, was deputed for completing the records in Co-operative Cane Development Union Limited, Najibabad by the District Assistant Registrar, in exercise of power under Rule 365 of the Rules, on the remuneration as payable to a seasonal clerk vide order dated May 1, 1987, which was cancelled by him vide order No. 2083/C/ Committee dated July 27, 1988, as finds mention in the communique letter No. 610/C dated October 26, 1988/November 2, 1988 issued by the Secretary of the Co-operative Cane Development Union Limited, Najibabad, which is the subject matter of challenge in this petition. (g) Sri Manvendra Pal Singh and Chandra Pal Singh, petitioners in Writ Petition No. 17234 of 1986, were appointed by the District Assistant Registraar, Co-operative Cane Development Union Limited, Bijnor, in the year 1970 as seasonal Payment Clerk (Cashier), as stated in para 1 of the petition. In this case, the services of the petitioners were terminated under the orders of the District Assistant Registrar No. 3920/2 I/Confidential dated October 7, 1986 as per communiue issued by the Secretary, Cane Development Union Limited, Bijnor, dated October 8, 1986. In this case the petitioners have not filed their appointment order so as to disclose as to by whom they were appointed and under what powers. In this case, no counter affidavit has been filed by which correct facts could have been ascertained. (h) Sri Subhash Chandra s/o Sri Chandrapat Singh, petitioner in Writ Petition No. 2827 of 1989, was deputed for completing the records of the Co-operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar, in exercise of powers under Rule 365 of the Rules, on the amount as payable to a seasonal clerk, vide order No. 826/C dated March 19, 1988, which was cancelled by him vide order No. 2083/C/Cpmmittee dated July 27, 1988, as finds mention in the impugned communique dated October 26, 1988/November 2, 1988, which is the subject matter of challenge in this petition. (i) Sri Devendra Kumar, petitioner in Writ Petition No. 2828 of 1989, was posted for completing the records of the Co-operative Cane Development Union Limited, Najibabad, by the District Assistant Registrar, in exercise of power under Rule 365 of the Rules on the remuneration as payable to a seasonal clerk, vide order No. 823/C dated March 19, 1988, which was cancelled by him vide letter No. 2083/C/Committee dated July 27, 1988, as finds mention in the impugned communique letter No. 625/C dated October 26, 1988/November 2, 1988 issued by the Secretary, Co-operative Cane Development Union Limited, Bijnor, which is the subject matter of challenge in this petition. (j) Sri Yashwant Singh, petitioner in Writ Petition No. 2829 of 1989, was posted for completing the records in Co-operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar, in exercise of powers under Rule 365 of the Rules, vide order dated April 21, 1988 on the remuneration as payable to a seasonal clerk, which was cancelled by him vide order No. 2083/C dated July 27, 1988, as finds mention in the impugned communique dated November 2, 1988 issued by the Secretary, Co- operative Cane Development Union Limited, which is the subject matter of challenge in this petition. (k) Sri Satyendra Singh, petitioner in Writ Petition No. 4983 of 1989, was deputed for completing the records of the Co-perative Cane Development Union Limited, Bij-nor,by the District Assistant Registrar, in exercise of powers under Rules 365 of the Rules, on the amount as payable to a seasonal clerk, vide order No. 824/C dated March 19, 1988, which was cancelled by him vide letter No. 2083/C/Committee dated July 27, 1988, as finds mention in the impugned communique No. 617/C dated October 26, 1988/November 2, 1988 issued by the Secretary, Co-operative Cane Development Union Limited, Bijnor, which is the subject of challenge in this petition. (l) Sri Tej Pal Singh, petitioner in Writ Petition No. 1411 of 1989, was deputed for completing the records of the Co- operative Cane Development Union Limited, Bijnor, by the District Assistant Registrar, in exercise of his powers under Rule 365 of the Rules, on the remuneration as payable to a seasonal clerk, vide order No. 681-82 dated February 17, 1988, which was cancelled by him vide order No. 2083/C/Committee dated July 27, 1988 as finds mention in the impugned communique letter No. 609/C, dated October 26, 1988/November 2, 1988 issued by the Secretary of the Co-operative Cane Development Union Limited, Bijnor, which is the subject-matter of challenge in this petition.
(3.) That the position of the petitioners in all, the writ petitions except Writ Petn. No. 17234 of 1986, Manvendra Pal Singh v. District Cane Officer, and Writ Petition No. 1412/89 Asambeer Singh v. D.C.O. is identical as in these petitions the petitioners were deputed by the District Assistant Registrar in exercise of powers under Rule 365 of the Rules for the purposes of completion of the records and the order of deputation came to an end by an order passed by the District Assistant Registrar, and as such the cases of all these petitioners can be considered together, as they are founded on identical questions of facts and of law.;