SHAMSHAD AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard parties counsel and I have gone through the record. Petitioner were appointed directly on ad hoc basis against clear vacancy as Chawkidar in the year 1981-82. Petitioner No. 1 was appointed on 7.8.1982 and worked upto 13.3.1986. Petitioner No. 2 joined services on 22.10.1981 and worked upto 14.3.1986. Instead of regularising their services after having worked for so many years without any complaint or without any grievance against them the services of the petitioners have been terminated without any reason.

(2.) The petitioners by way of this petition have challenged that order and it has been submitted that the said order of termination is bad in law and is arbitrary and illegal.

(3.) I have gone through the order passed by the authorities for terminating the services of the petitioners and I find that the services of the petitioners have been terminated without any speaking or reasoned order and nothing has been disclosed as to why after having worked for such a long period of six or seven years the services of the petitioners have been terminated. No disciplinary proceedings were ever drawn against the petitioners and there was no complaint against their work and conduct. The said order of termination of services without affording any opportunity to the petitioners is unjust and illegal and is accordingly set aside.