A.K.Ganguly, J. - (1.) This appeal has been filed by Food Corporation of India (hereinafter called F.C.I.) and its officers impugning a Judgment and order dated 17.8.2000 passed by a learned Judge of the Writ Court. Similar nine appeals have been by F.C.I. and others against the same Judgment. All these appeals were heard together and are disposed of by the common Judgment delivered in this case.
(2.) The material facts of this case that the writ petitioners in the connected writ petitions were appointed to the posts of typists on relaxed norms of speed and purely on temporary basis for a period not exceeding one year. The person so appointed was required to appear in a speed test within one year from the date of joining. Further terms of such appointment were if the person concerned qualified in that speed test as per the F.C.I. (Staff) Regulation 1971, the person would be appointed on a regular basis. But in case the person fails to qualify the said skill test, his/her service will be terminated without assigning any reason or notice and without completion of one year.
(3.) The fact that such appointment is purely temporary in nature has been emphasised more than once in the appointment letter.;