KISHAN RAM AND ORS. Vs. DISTRICT COMMANDANT AND COMMANDANT, DISTRICT TRAINING CENTRE HOME, GUARDS, HALDWANI AND ORS.

JUDGEMENT

(1.) The petitioners who are 19 in numbers are said to have been appointed 'on Class IV post on the recommendation of a Selection Committee on 31.12.78. The petitioners are said to have undergone medical examination and obtained fitness certificate and thereafter, joined on their respective posts at the District Training Centre Home Guards at Haldwani.

(2.) By a Government Order the State Government established District Training Centres for Home Guards in different districts of State including District Nainital. A Centre was to be established at Haldwani for the District Nainital 19 posts of Class IV category were sanctioned for the Centre. That is reflected by order dated 21.11.88. Applications were invited for filling up the posts. The petitioners have applied and they came to be selected and appointed.

(3.) On 27.1.89 the respondents are said to have terminated the services of the petitioners. The petitioners have challenged the said order through the medium of this writ petition.