SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the four writ petitioners challenge the order terminating their services and relieving orders dated 26/30th July, 2002 collectively annexed with the petition as Annexures P/8 and P/9 from their respective posts.

(2.) According to the petitioners, neither the period of their appointment has expired nor any regular selected candidate has joined the post, as such, the action of respondents is illegal, arbitrary and in conflict with the judgment of the Hon'ble Apex Court in the case of State of Haryana v. Piara Singh, 1992 AIR(SC) 2130 and the judgment of this Court in Polu Ram and another v. State of Haryana and another, 1998 4 RSJ 152. Thus, the petitioners pray in this writ petition for issuance of appropriate order or direction quashing the said orders with further directions to the respondents to take the petitioners back into service and permit them to continue in their respective posts.

(3.) The petitioners were appointed as Assistant Project Coordinator, Block Resource Co-ordinators, Junior Project Specialist in the office of District Project Co-ordinator, Jind under the Secretary Education, Haryana, Chandigarh. The appointments were made under the project sanctioned by the World Bank for the year 1998 or till the regular selection is made by the Selection Committee and the selected candidates join the posts. Identical letters of appointment were issued to all the petitioners. At this stage, it will be appropriate to re-produce the letter of appointment issued to one of the petitioners (Devinder Kumar), which reads as under :--