CHHANALAL JAYANTILAL SHAH Vs. T D O

JUDGEMENT

(1.) Admit. By consent to be heard forthwith. These two appeals can be conveniently disposed of under a common order as they arise on common facts and out of similar orders.

(2.) Each of the appellants instituted Special Civil Application apprehending that their services would be terminated and recovery of money may be made against them. Brief history of the matter is that the appellant in LPA No. 1104 of 1996, was appointed as a driver and the appellant in LPA No. 1105 of 1996, was appointed as work charged clerk of Deodar Taluka, way back in the year 1986. At the same time, it is common ground that the Taluka Panchayat revised their wages and paid Rs. 1500/- per month from 1.7.91. It appears, an audit objection was raised about the initial appointment of each of the appellants and the Audit party directed the Taluka Panchayat to take appropriate action against the appellants including recovery of a sum of Rs. 21210/- being the amount overpaid to them when their salary was revised at Rs. 1500/- per month.

(3.) Both the Special Civil Application did not carry any favour with the learned Single Judge of this court with the result, on 9th September, 1996 she dismissed the same summarily. Upon this, it is common ground that by the order dated 16th September, 1996 the services of each of the appellants are terminated.