MANIRAM YADAV Vs. VICE CHANCELLOR, INDIRA KALA SANGIT VISHWAVIDYALAYA

JUDGEMENT

(1.) Petitioner No. 1 was appointed as Lower Division Clerk on ad hoc basis at Collector's rate for a period of two months on payment of Rs. 450.00per month with effect from 9-10-1985 (Annexure W-1). Thereafter, the period of appointment was extended on the same terms and conditions. Petitioner No. 1 was further appointed by order dated 26-4-1986 (Annexure W-3) on the same terms and conditions and he continued on the basis of several orders appointing him on ad hoc basis till 31-8-1989 (Annexures W-1 to W-18).

(2.) Petitioner No. 2 was appointed temporarily on the post of Clerk for 89 days at Collector's rate on payment of Rs. 540.00 per month with effect from 1-11-1987 (Annexure X-1). Thereafter, Petitioner No. 2 continued on the basis of several orders appointing him on ad hoc basis on the same terms and conditions till 31-8-1989 (Annexures X-1 to X-9).

(3.) Petitioner No. 3 was appointed temporarily at Collector's rate on 11-8-1988 (Annexure Y-1) and by virtue of several orders passed for temporary appointment at Collector's rate for a limited period, he continued upto 31-8-1989 (Annexures Y-1 to Y-7).