DHEERAJ JAYASWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally.

(2.) This order shall also govern the disposal of the other connected writ petitions as all of them have arisen out of same order dtd. 23/12/2022, whereby the services of the petitioners have been terminated.

(3.) In brief, the facts of the case are that these petitions have been filed by the petitioners, who are contractual employees, under Article 226 of the Constitution of India against the order dtd. 23/12/2022 passed by the respondent No.3 Chief Municipal Officer, Municipal Council Manawar, whereby, the services of the petitioners have been done away with on the ground of paucity of funds.