S.H.A. Raza, J. - (1.) Common questions of facts and law are involved in these writ petition Nos. 4089, 4110, 4111, 4112. 4113, 4115, 4116, 4117, 4119, 4215, 4252, 4290, 4535, 4536 and 4527 of the year 1986.
(2.) The petitioners alleged that some Junior Engineers were appointed in the U. P State after undergoing process i. e. Public Service Commission. These appointments were made in the year 1984. Thereafter more than 500 Junior Engineers have also been appointed in the Rural Engineering Services. In the year 1986, the services of the petitioners were terminated, which is in violation of the Articles 14 and 16 of the Constitution, hence the petitioners were forced to file writ petitions. An interim stay was granted and the termination order was also stayed In the counter-affidavit, it has been stated that the petitioner's services were terminated under the Government temporary services Rules. It is not disputed that out of more than 500 Junior Engineers, only few persons have been retained, which was not explained. There were no charges against the petitioners, although they were found suitable. There appears to be no ground for their termination without any justification. Nowhere in the counter-affidavit, it is stated that why all the Junior Engineer who were appointed after the appointment of the petitioners, are still working. It is also not stated that why the principle of first came and last go has not been applied. There is no adverse entry against any of the petitioners and nowhere it was stated that their work was not found satisfactory, thus the termination orders of the petitioners deserve to be quashed.
(3.) Under these circumstances ail these Writ Petitions are allowed, and termination orders against the petitioners are quashed. However it will be open to the opposite parties to act in accordance with law. The benefit of the judgment will be available to those persons, who have not obtained stay order and who are not parties to the writ petitions. On the basis of this order they can approach the State Government for continuance of their appointments in the department. Petition allowed.;