MOHAN LAL PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) AS the reliefs claimed in both the OAs are similar, so both the cases are decided by a common judgment.

(2.) BY way of these original applications filed under section 19 of Administrative Tribunals Act 1985, the applicants have prayed for the following reliefs: -

(3.) NOW about the 2nd issue. Both the applicant joined and worked with the respondent department in the year 2006 as carpet designer and continued till May 2009. The counsel for the applicant stated that both of them are the employee of the institute, hence disengaging them without assigning any reason is arbitrary and violative of natural justice as enumerated under Article 14 and 16 of the Constitution of India. And also the works performed by them in the department is available till date and junior to the applicants are continuing in their job while applicants have been disengaged. The counsel also contends that the work performed by them is of regular nature. He also emphasized that at present two posts for skilled category and two posts for semi skilled category are fallen vacant in the office of respondent no. 3 which the applicants have come to know through R.T.I. dated 29.07.2010.