EVENINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH the petitioners were selected and appointed as Lecturers in Commerce in Desh Bha -gat College, Bardwal, Dhuri (Sangrur) on September 7, 1995, and August 19, 1996, respectively. Their selection was approved by the Director, Public Instructions (Colleges) as well as by the Punjabi University, Patiala, with which respondent College is affiliated. It may be observed here that the respondent -College had started B. Com. Course from the academic session 1995 and the petitioners were appointed in the Commerce Faculty for running the B. Com. Course (sic) of them were issued letters dated January 1,2000, copies annexures P -12 and P -13 respectively, informing them that since it had been decided not to have any admission in Commerce course from academic session 2000 -2001, their posts were being declared surplus and under the contract governing their services, three months' notice of termination of service was being given to them. Notice issued to petitioner No. 1, when translated, reads as under :

(2.) TO the same effect is the notice issued to petitioner No. 2. These notices have been made the subject matter of challenge in the present writ petition. The Motion Bench while issuing notice of motion on March 14, 2000, stayed the termination of the petitioners' services pursuant to the notices, copies annexures P -12 and P -13 respectively. The respondents have filed the reply. We have heard learned counsel for the parties.

(3.) IT has further been stated that at present there are no students in B. Com. Parts -II and III in the session 2000 -2001. Admission to B. Com. I has been stopped because of discontinuance of course of B. Com. So far as students of B. Com. Pans 11 and III are concerned, they were asked to shift to some other Colleges and all the students did shift to other Colleges. Resultantly, there is no student in B. Com. Parts II and III in the College.