GURPARTAP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing the order dated 6.8.1997 issued by the Principal, Government Polytechnic, Ferozepur terminating his service from the post of Gestatner Operator and for grant of consequential benefits.

(2.) The facts necessary for deciding this petition are that in pursuance of the advertisement issued by the respondent No. 3, the petitioner and 86 other persons applied for recruitment as Gestatner Operator. On the basis of the recommendations made by the Selection Committee, the respondent No. 3 appointed the petitioner as Gestatner Operator on 29.7.1997. Clauses 1 and 7 of the order of appointment Annexure P2 read as under :-

(3.) The petitioner joined duty on 30.7.1997. After seven days of his joining duty, the respondent No. 3 issued the impugned order and terminated his service w.e.f. 6.8.1997 due to non-availability of the post of Gestatner Operator.