SHEO KUMAR SINGH,J. - (1.) Both these special appeals have been filed against the judgment and order dated 25.05.2017 passed by learned Single Judge in Writ Petition Nos. 5293 (SS) of 2001 - Ram Naresh Singh v. U.P. State Social Welfare Advisory Board Lucknow and others and 5294 (SS) of 2001 - Govind Sharma v. U.P. State Social Welfare Advisory Board Lucknow and others.
(2.) Brief facts giving rise to filing of the aforesaid special appeals are that the appellants/petitioners were initially appointed on ad-hoc basis on a fixed monthly amount/honorarium of Rs.500/- per month and later on vide order dated 29.04.1993, it was again modified as Rs.1300/- per month. The appellants/petitioners were engaged in service for short term till continuity of approval from the Central Social Welfare Board and further on condition that in case such approval is not received, the appointment would itself come to an end.
(3.) The record reveals that a show cause notice was issued to the appellants/petitioners to show cause as to why their appointments should not be cancelled and the reply was kept pending by the appellants/petitioners and vide order dated 22.08.2001, the appointment of the appellants/petitioners was cancelled and they were removed from service. Writ petitions i.e. Writ Petition No.5293 (SS) of 2001 - Ram Naresh Singh v. U.P. State Social Welfare Advisory Board Lucknow and others and 5294 (SS) of 2001 - Govind Sharma v. U.P. State Social Welfare Advisory Board Lucknow and others were filed before this Court and the learned Single Judge after hearing learned counsel for the parties dismissed the petitions, thus, the aforesaid special appeals.;