S.P. Srivastava, J. - (1.) The Executive Engineer of the Electricity Distribution Division, Bhadohi, Varanasi published a notice in the Daily Newspaper 'AAJ' dated April 27, 1992 with the information that services of all the persons who had been employed in the Electricity Distribution Division, Bhadohi on daily wage basis shall stand terminated from the afternoon of April 25, 1992 on the ground that they had been appointed on irregular basis and further that their services were no longer required. The aforesaid employees were further advised that they could get all the payments which were due under the rules from the concerned Sub-Divisional Officer or Assistant Engineer (Revenue) or the Cashier (works) on April 26, 1992 or April 27, 1992 otherwise the amount due to them will be sent to them by money order after deducting the money order charges on April 28,1992.
(2.) It may be noticed that an office order had been issued by the Executive Engineer, Electricity Distribution Division, Bhadohi on September 25, 1992 whereunder the services of petitioners No. 2 to 13 had been terminated from the afternoon of April 25, 1992 indicating that their services were no longer required. The aforesaid office order provided that these employees will be entitled to one month's pay along with other dues with immediate effect and were advised that they could take dues either on April 25, 1992 during the period 4 p.m. to 6 p.m. or on April 26, 1992 during the period 11 a.m. to 1 p.m. or ort April 27, 1992 during the period 10 a.m. to 12 a.m. and in case they do not receive the amount it will be sent to them by money order on April 28,1992.
(3.) A similar office order was issued on the same date terminating the services of petitioners No. 14 to 24 with the same provision. In this order, however, it was indicated that the same was being issued pursuant to the order of the Executive Engineer dated April 24, 1992. A third office order was issued on the same date indicating that it was being issued pursuant to the direction of the Executive Engineer contained in his letter dated April 24, 1992 terminating the services of petitioners No.25 to 44 with the same provisions. A fourth office order in identical terms was issued on April 25, 1992 terminating the services of Petitioners No.45 to 57. Fifth office order of the same date was issued to the same effect terminating the services of Petitioners Nos.58 and 59.;