- (1.) This special appeal arises from the judgement and order dated 13.04.2018 passed in Writ-A No. 16233 of 2001, whereby the learned Single Judge has dismissed the writ petition of the petitioners holding that the petitioners were working on daily wage basis, hence they have no right to continue.
(2.) Briefly stated the facts of the case are that the petitioners-appellants were engaged in the year 1996 on daily wage basis on class-IV posts. A copy of the communication dated 10.03.1996 sent by respondent no. 4 (in writ petition) to the the Director is on record. It is stated that the Director granted approval for engagement of the petitioners alongwith other daily wage employees on 27.03.1996. The said approval was only for 89 days. Pursuant thereto, the appointment letters were issued to the petitioners alongwith other candidates. After 89 days, the engagement of the petitioners was made after on 09.07.1996 till the regular selection is made.
(3.) It appears that some communications were exchanged between respondent no. 2 i.e. Additional Director (Administration) Rajya Kirishi Utpadan Mandi Parishad, U.P., Lucknow and the fourth respondent i.e. Secretary Krishi Utpadan Mandi Samiti, Varanasi, that why the action be not taken against him for illegal appointment of the candidates including the petitioners. Pursuant to the letter sent by the aforesaid official, the engagement of the petitioners, was cancelled.;