RAJENDRA KUMA JOSHI Vs. TOWN IMPROVEMENT TRUST, ITARSI

JUDGEMENT

(1.) THE order in this petition shall also govern the disposal of Misc. Petition Nos. 1554/90 and 1694/90.

(2.) ALL these three petitions, filed under Articles 226 and 227 of the Constitution of India, seek to challenge the validity of appointment and continuance of Shri Suresh Jain IAS, presently Collector Hoshangabad as Chairman of Town Improvement Trust, Itarsi, and also the validity of the termination orders of the services of the petitioners.

(3.) THE case of the petitioners is that they were validly appointed by the then Chairman Shri Anti Awasthy in conformity with statutory rules. The termination of their services for no apparent reason was really by way of reprisal, with the change of Government at the State level. The termination were absolutely unjustified and stemmed from vindictive exercise of power with malafide intention. In fact, the services of as many as 72 employees of the Trust, including those of the petitioners, were terminated by a single stroke. The termination being malafide, illegal and opposed to law deserve to be quashed.