- (1.) Since both the afore-stated appeals are related and pertain to one order dated 10th January, 2012, rendered by the learned Single Judge, they have been heard together and are being disposed of by this common judgment.
(2.) The appellants have impugned in the instant intra-court appeals, the order dated 10th January, 2012, whereby the learned Single Judge dismissed both the writ petitions filed by the appellants/petitioners and proforma respondents against the respondents nos. 1 and 2.
(3.) Adumbrated in brief, the facts of the case are that pursuant to the applications and their subsequent interview on 5th November, 2006, the respondents appointed some of the appellants/petitioners for a period of one year and some of them for a period of two years, as Fixed Term Supervisor/Engineer from the date of assuming duty at Rajasthan Atomic Power Project, Units 5 and 6. The terms of appointment were specifically mentioned in the order of appointment of all the appellants/petitioners with a categorical condition that the services on Fixed Term Basis would automatically stand terminated on expiry of the fixed tenure. It is revealed that after expiry of the said period of one or two years, as the case may be, the Fixed Term appointment was extended in some cases for two years, in some cases for one year and in some for five months, as enumerated in their respective appointment letters.;