KAPIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellants are aggrieved by the common order dtd. 5/10/2021, passed by learned Single Judge, in Writ Petition No. 925 (S/S) of 2021, and batch matter, whereby the learned Single Judge had dismissed the writ petitions.

(2.) Briefly, the facts of the case are that by advertisement dtd. 25/8/2020, applications were invited by the respondent No. 5, Multi-purpose Kisan Seva Sahkari Samiti Limited, for appointment on the post of Assistant Accountant, on contractual basis. The petitioners applied for the same. By Resolution dtd. 21/9/2020, the petitioners were duly appointed to the said post. Subsequently, the Resolution dtd. 21/9/2020, was forwarded by the Assistant District Co-operative Officer to the District Assistant Registrar Co-operative Societies. It was further forwarded to the Registrar Co-operative Societies. The Registrar Co-operative Societies also approved all the appointments. Consequently, the petitioners were issued appointment orders on 25/9/2020 by the respondent No. 5. The petitioners claimed that they joined the respondent No. 5 on 15/1/2021. According to the petitioners, they were discharging their duties to the best of their abilities. Vide Resolution dtd. 28/12/2020, it was resolved that the petitioners' services, in fact, should be regularized against substantive and vacant post. The said resolution was equally approved by the Registrar Co-operative Societies. Therefore, by the appointment order dtd. 15/1/2021, the petitioners were, in fact, granted regular appointments. However, certain complaints were made by the ex-Chairman of the Society with regard to the recruitment process. Therefore, vide order dtd. 29/6/2021, the Registrar Co-operative Societies directed that not only the petitioners should be removed from their services, but even their appointment should be set aside. Consequently, the order dtd. 29/6/2021, was forwarded by the District Assistant Registrar Co-operative Societies to the Management Committee. Since the petitioners were aggrieved by this twin orders dtd. 29/6/2021 and 3/7/2021, they filed a batch of writ petitions before the learned Single Judge. As mentioned hereinabove, by the common order, the learned Single Judge dismissed the writ petitions. Hence, this appeal before this Court.

(3.) Mr. Ajay Veer Pundir, the learned counsel for the petitioners-appellants has raised the following contentions before this Court :-