RAJESH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) By this judgment I dispose of seven Civil Writ Petitions No. 16633 of 2000, (Suresh Kumar v. State of Haryana and others), No. 16634 of 2000, (Ajmer Singh and another v. State of Haryana and Ors.), No. 1056 of 2001, (Krishan Kumar and another v. State of Haryana and others) No. 3717 of 2001, (Rajesh and another v. State of Haryana and others )., No. 4139 of 2001, (Krishan Kumar v. State of Haryana and others), No. 4139 of 2001, (Suresh Kumar v. State Haryana and others) and No. 4919 of 2001, (Om Parkash v. State of Haryana and others) as in my opinion all the seven writ petitions can be disposed of by a common judgment as common question of law and facts have arisen in all the writ petitions.

(2.) For the purpose of facts, I have taken from C.W.P. No. 3717 of 2001, (Rajesh and another v. The State of Haryana and others).

(3.) This Civil Writ Petition has been filed by the petitioners under Articles 226 and 227 of the Constitution of India for quashing the decision dated 2nd March, 2001, (copy of which is Annexure P-2 to the writ petition) vide which the respondent authorities had decided to terminate the services of the petitioners.