LAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These four writ petitions have been filed by the petitioners seeking mandamus against the respondents directing them to withdraw/recall or otherwise forbear from giving effect to the Office Memos dated 09.06.2014 issued by respondent No. 4. The petitioners also pray for quashing of the said Office Memo dated 09.06.2014 and for directions to the respondents not to disturb the services of the petitioners.

(2.) Since all these four petitions involve similar question of law, all the petitions are being disposed of by this common Judgement/Order.

(3.) For the sake of brevity, the facts are being taken from WP(C) No. 201 of 2014. The petitioner was initially appointed as Tailor (Grade-IV) on probation for a period of one year in the Assam Rifles Public School in the pay scale of Rs. 670-20-EB-770-25-895-EB-30-1045. The petitioner joined service on 01.07.1987 and after completion of probation period, the petitioner was confirmed in the said post w.e.f. 1st July,1988.