MANDEEP SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS petition has been filed praying for directions to quash the order dated 21.04.2011 (Annexure P -7), whereby the services of the petitioner have been terminated.

(2.) THE petitioner is a Graduate and has passed the diploma in Computer A -Level Course and as such is eligible to hold the post of Computer Operator -cum -typist. He submitted an application for contractual engagement against the post of Computer Operator -cum - typist in the office of Improvement Trust, Ludhiana (Respondent No. 3). Consent was received from the Secretary, Local Self Government Punjab, for appointing him and two other persons as typist -cum - Computer Operator at Deputy Commissioner approved rates for a period of six months for computerization of the records of the Ludhiana Improvement Trust. Thereafter, he was issued letter of engagement dated 13.10.2005 (Annexure P -3) for the period from 12.05.2005 to 11.11.2005. This period was extended from time to time through separate orders (Annexures P -3/A to 3/J). Lastly, through memo dated 01.02.2011 (Annexure P -3/J), the petitioner was engaged on contractual basis for period from 08.02.2011 to 07.02.2012. As the termination of the contractual engagement has taken place during the currency of this order, hence this order is reproduced below:

(3.) ON 21.04.2011, the Chairman, Ludhiana Improvement Trust issued impugned order terminating the contractual engagement of the petitioner. The order is reproduced below: