ANJANI KUMAR,J. - (1.) Both these writ petitions raise common question of fact and law hence they are being dealt together.
(2.) BOTH these writ petitions filed by the petitioners, under Article 226 of the Constitution of India,1950, are directed against the judgment and order dated 14th March, 2000 (Annexure '1' to the Writ Petition No. 15369 of 2000 and Annexure '2' to the Writ Petition No. 16902 of 2000), whereby the Respondent No. 1 has cancelled the order dated 1st November, 1999, whereby these petitioners were regularised after recommendation of the Departmental Selection Committee which consists of Secretary, Sugarcane Industries and Cane Development, U. P. Government and also the Chairman of the Government Body of Uttar Pradesh Sugar Cane Research Council. The facts leading to the filing of the present writ petitions are that the petitioners of Writ Petition No. 15369 of 2000 have been working as unskilled Class IV employees with the respondents from the year 1979 to 1999 continuously on daily wages and the Petitioners No. 1 to 6 of Writ Petition No. 16902 of 2000 have been working as Class III employee and the Petitioners No. 7 and 8 have been working as Class-IV employee. They were regularised by the order dated 1st November, 1999 on the recommendation of the Selection Committee constituted for the purpose. The aforesaid order dated 1st November, 1999 as asserted by the petitioners, has been given effect to and the petitioners joined their respective posts. It is asserted in the writ petition, particularly, in paragraph 23 of the Writ Petition No. 15369 of 2000 and Writ Petition No. 16902 of 2000 that no opportunity, whatsoever, has been given to the petitioner before passing of the impugned order 14th March, 2000. This Court at the time of filing of the Writ Petition No. 15369 of 2000 has passed the following interim order on 4-4-2000: "the contention of the petitioners is that their services were regularised on 1-11-1999. However, the Incharge Director, U. P. Ganna Shodh Parishad, Lucknow, vide order dated 14-3-2000 had cancelled the earlier order of regularisation without giving any show cause notice or opportunity of hearing to the petitioner. Issue notice to the respondents, who are represented by the Standing Counsel. He prays for and is granted a month's time to file counter-affidavit. Rejoinder affidavit may be filed within a week thereafter. List this petition for admission in the week commencing 15-5- 2000. Till further orders, the operation of the impugned order dated 14-3-2000 (filed as Annexure-1 to the writ petition) shall remain stayed. "
(3.) SIMILAR order was also passed in Civil Misc. Writ Petition No. 16902 of 2000 on 21-4-2000 by this Court.;