LALIT MOHAN UPRETI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Shri lalit Sharma, Shri Rakesh Thapllyal learned counsel for the petitioners and the learned Standing Counsel for the State.

(2.) THE petitioners have filed this petition under Article 226 of Constitution of India with the prayer to issue a writ, order or direction in the nature of a certiorari quashing the Impugned orders dated 7 -4 -2001 (Annexure 11, 12; 13, & 14) as well as the notice dated 7 -4 -2004 (Annexure -10) passed by the learned District Judge, Chamqawat, whereby the District Judge has terminated the services of the petitioners as Class III employees from District Court, Champawat.

(3.) BRIEF facts leading to this petition are that an advertisement was issued In daily newspaper 'Dainik Jagran' on 30 -10 -2003 by the learned District Judge, Champawat whereby the applications were invited for the selection on the class III and class IV posts in. the District Court, Champawat and a notice was published In respect of the schedule of the examination. In pursuance of the said publication a written examination was held on the scheduled dates and the petitioners were appointed against the vacancies available In class III. The appointment letters were issued. on 26 -3 -2004 to the petitioners. Thereafter, a notice was published In the notice board on 7 -4 -2004 in respect of each of the petitioner whereby the services of each of the petitioner were terminated with Immediate effect. The learned District Judge also issued the termination orders on 7 -4 -2004 to each of the petitioner.