RAKESH TIWARI, J. - (1.) COMMON questions of law and facts are involved in these connected writ petitions, therefore, they are being decided together treating Civil Misc. Writ No. 16577 of 1999 as the leading case.
(2.) HEARD counsels for the parties and perused the record. The case of the petitioner is that he was appointed on daily wage basis as Junior Engineer (Civil) vide order dated 1.9.1990. His salary from January 1992 was not paid to him compelling him to file the connected Civil Misc. Writ No. 10667 of 1992, in which the following interim order was passed on 30.3.1992: Hon. S.R. Singh, J. Issue notice. Meanwhile, if the petitioner's services have not already been terminated by giving a month's notice as wages in lieu thereof besides retrenchment compensation as required by Section 6 -N of the U.P. Industrial Disputes Act, he would be allowed to continue in service and paid his wages until and order of termination/retrenchment is passed in the manner indicated in the aforesaid instructions. Dated 30.3.91 Sd/ - S.R. Singh, J
(3.) THE aforesaid interim order was made absolute vide order dated 22.10.1992 but by following order dated 25.3.1998, the aforesaid order dated 22.10.1992 was recalled: Hon. S.R. Alam, J. Sri Rakesh Bahadur, learned Counsel for the respondents states that vakalatnama on behalf of respondents No. 1 to 3 was filed by him on 10.7.92 and therefore, counter affidavit was also filed in the office on 1.10.1992. The above facts also borne out from the record of the writ petition. In this view of the matter, the order dated 22.10.92 is hereby recalled. Dated 25.3.98 Sd/ - S.R. Alam, J;