RAM BALI Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for quashing Annexures P2 and P3 passed by respondent No. 2 vide which his services were terminated by giving him one month's notice.

(2.) Briefly the facts of the case are that on a request made by the Chief Town Planner, Punjab, Chandigarh, to the Employment Exchange, the name of the petitioner along with 19 others was sent by the Employment Exchange in the year 1983 for the post of Chowkidar. Only three persons appeared for interview and the petitioner was selected for the post of Chowkidar. Accordingly, the appointment letter was issued to him vide Annexure P1. As per Clause 12(a) of the appointment letter, the services of the petitioner could be terminated at any time by the Government by giving him one month's notice or after paying one month salary with all allowances.

(3.) The petitioner was appointed to the post of Chowkidar vide letter dated 30.11.1983 under intimation to the Employment Exchange against a regular post on temporary basis. After a lapse of more than one year, the Employment Exchange intimated vide letter dated 17.1.1985 that the list of candidates sent to their office was fake and in fact no such list had been forwarded and, hence, requested the office of the Chief Town Planner, Punjab, to dispense with the services of the petitioner. The case of the petitioner was taken up by the Department with the Government which directed the Chief Town Planner, Punjab, to dispense with the services of the petitioner. Accordingly, one month's notice for termination of the services of the petitioner was served upon him. The petitioner submitted a representation which was rejected by the Government.