B.N. Sapru, J. - (1.) The petitioners in all these cases have challenge the order dated 18-1-1980 passed by the District Assistant Registrar, Co-operative Societies, Etawah terminating their services as Co-operative Kurk Amins appointed under the Collector Scheme.
(2.) In the counter affidavit it is stated that the first circular under which the Kurk Amins were appointed, was issued in April, 1957, by the Registrar, U. P. Co-operative Societies U. P., Lucknow, a copy of which has been field as Annexure CA- 1 to the counter affidavit. The order of the Registrar Cooperative Societies, U. P., was communicated to all the Additional District Magistrates Planning, District Planning Officers under the circular dated 8-5-19/8. Under the Scheme in order to release the co-operative dues the officers empowered were authorised to appoint the staff for collection of these dues. The payment of salary was to be made from the account to be maintained in the District Cooperative Bank known as Kurk Amin Salary Account. It was further stated that the circular was being issued with the concurrence of the Development Commissioner.
(3.) Thereafter the conditions of services of the petitioner and other Kurk Amins were amended and in this connection a circular marked as Annexure 4 to the writ petition dated 8-5-19,8 was issued by the Registrar, Co-operative Societies. The appointing authority of Kurk Amin became the Collector of each districts. The salary and conditions of services of Kurk Amin were also prescribed.;