Rakesh Tiwari, J. - (1.) Heard Shri Ashok Khare, Senior Advocate assisted by Shri K.C. Shukla for the petitioners and Shri G.D. Misra for the contesting respondents.
(2.) This petition has been filed challenging the validity and correctness of the oral termination order dated 10.2.2004 passed by the General Manager, Dugdh Utpadak Sahkari Sangh Ltd., Begrajpur, District Muzaffarnagar (respondent No. 4). By the impugned order the respondent No. 4 has stopped the petitioners to work on the post of Computer Operator.
(3.) The petitioners have further sought a writ of mandamus directing the respondents to absorb them in service and not to disturb their peaceful working on the post of Computer Operator. The third relief sought by the petitioners is that the respondents be commanded to appoint them on the post of Computer Operator or on any other suitable post in the Dugdh Utpadak Sahkari Sangh Ltd. and treat them as regular/permanent employees and pay them regular salary with all other benefits as are admissible to the regular employees.;