UMA SHARMA Vs. IAF EDUCATIONAL AND CULTURAL SOCIETY

JUDGEMENT

(1.) THE petitioners were appointed by the respondent No.2 on various dates between 19.04.1993 to 27.11.2001 and were confirmed on various dates between 31.07.1998 to 22.05.2008.

(2.) THE petitioners are resident of Faridabad, Haryana and they were working with the respondent no.2 at Faridabad, Haryana and their services were terminated at Faridabad, Haryana. The said decision was communicated by the respondent no.2 to the petitioners at Faridabad, Haryana.

(3.) THE Court opined that in view of the above, no prima facie case in favour of the petitioners was made out and no balance of convenience lies in their favour.