ANIL KUMAR CHOURASIYA Vs. STATE OF M P

JUDGEMENT

(1.) AS a common question of law & facts are involved in all these petitions and challenge is made to orders identical in nature passed by the Chief Executive Officer Janpad Panchayat, Lakhnadon on 26.9.2007, terminating the services of the employees in the light of certain directions issued by the Collector, Seoni on 21.9.2007 by which the services of the petitioners on the post of Samvida Shala Shikshak Gradell and Samvida Shala Shikshak Gradelll are terminated, all these petitions are being heard and decided by this common order.

(2.) FOR the sake of convenience, pleadings and documents available in the records of W.P.No.17416/2007 are being referred to:

(3.) IT is the case of the petitioners that they have not been individually heard and individual cases of each of the petitioners have not been scrutinized and without conducting the exercise of weeding out, in an illegal manner, the entire selection has been cancelled. According to the petitioners, the Collector was duty bound to issue notice to individual employees and examine the individual case on the basis of enquiry report as to whether the irregularity and illegality is committed in appointment of each of the employee. Merely on the basis of a general finding recorded in the matter, in an illegal manner, action for cancellation of the entire selection is taken. Accordingly, contending that without scrutinizing individual case of the employees, the action of cancelling of the entire selection is illegal, petitioners seek for interference into the matter.