RAJESHKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall also govern disposal of M. M. No 82 of 1991 (Satyendra Singh and 31 Ors. v. State of Madhya Pradesh through Registrar, Co-operative Societies, M. P. , Bhopal and Ors.), as both the petitioners were heard analogously.

(2.) ALL the petitioners by this petition have prayed for issuance of a writ in the nature of mandamus or any other suitable writ, direction: or order for quashment of the notice and orders of termination of their services passed on December 1/15, 1990 (Anenxure P/1-A to P/1-Q) by the Manager, Land Development Cooperative Bank Ltd. , Vidisha, the respondent No. 5, while the petitioners in M. M. No. 82 of 1991 have challenged the resolution dated November 14, 1990 (Annexure P/1) of the Board and the notice and order of termination dated November 19, 1990 (Annexure P/3), passed and issued by the respondent No. 5.

(3.) THE petitioners contend in their petition that they were appointed on their respective posts and then were regularised, but because of political reasons one month's notice of termination of their services was given in violation of the rule of 'last come first go' and without complying the pre-conditions of Section 25-F of the Industrial Disputes Act, 1947 (for short, the 'act'): therefore, the orders are void.