ANIL DEV SINGH, J. - (1.) THESE appeals are directed against the order of the learned Single Judge dated 18.10.2000 in S.B. Civil Writ Petitions No. .3280/98, 3116/99, 3121/99 and 2266/99 and dated 19.10.2000 in S.B. Civil Writ Petition No. 58/99 and are being disposed of by this common judgment and order as they raise identical question of law. The facts giving rise to the appeals are as follows:
(2.) THE appellants were employed by the State in various capacities on daily wages. After a short period their services were terminated. The following chart indicates the dates of appointment and the dates of termination of the appellants except appellants Khinv Singh and Pancha Ram. Appeal No. Name of Date of Date of appellant Appointment Termination 494/2001 Arjun Singh 1.1.1988 1.4.1990 393/2001 Rewat Ram 1.4.1993 1.12.1993 33/2001 Khan Mohd. 1.1.1993 31.10.1993 As regards Khinv Singh he was initially appointed as Cattle Guard on 1.2.1980. Subsequently, his services were terminated in February, 1984. He raised an industrial dispute but the matter was compromised and Khinv Singh was reinstated on 1.10.1987. Thereafter his services were again terminated but was again appointed on 1.12.1992. Finally, his services were terminated on 12.10.1993.
(3.) APPELLANT Pancha Ram (in appeal No. 31/2001) was appointed in January, 1986. He worked till 18.10.1990 Thereafter he remained absent. On 1.1.1990 he produced a medical certificate to resume work, but he was not allowed to do so.;