SHYAMLAL Vs. COLLECTOR

JUDGEMENT

(1.) THE petitioners were appointed as Shiksha Karmi Grade III in various schools under Janpad Panchayat Malkharoda on 17-7-1998 (Annexure P/1) and thereafter,they joined their services and started working. All of a sudden, the services of the petitioners were terminated on the ground that the selection itself has been cancelled by order dated 12-10-1998 (Annexure P/5) on account of several irregularities allegedly found in the selection process. This Court on 2-11-1998 ordered to maintain status quo, till the next date of hearing.

(2.) LEARNED Counsel appearing for the petitioners submits that on the strength of the order dated 2-11-1998 passed by this Court, the petitioners are still working as Shiksha Karmi Gradee-III in their respective schools.