S N PANDOR Vs. DISTRICT JUDGE

JUDGEMENT

(1.) THE petitioners by way of this petition have prayed to quash and set aside the impugned Office Order dated 30. 05. 1994 passed by the respondents.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the parties. The main grievance of the petitioners is that they are relieved from the service without following any procedure contemplated under the service Rules and their services were discharged on the ground of administrative closure. On perusal of the record, it appears that this Court vide order dated 9th March, 1995, confirmed the ad-interim relief granted earlier and allowed petitioners to continue in service and thereafter the petitioners were absorbed in the service and had also been granted promotion. Further in view of the Office Order dated 07. 03. 1995, it would not be proper to disturb the said position which was prevailing since the year 1995 at this stage. Hence, the impugned Office Order deserves to be quashed and set aside.