RAJESH KUMAR Vs. HARYANA STATE CO

JUDGEMENT

(1.) Is the action of the respondents in terminating the services of the petitioners in these cases violative of the principles of natural justice and thus illegal This is the primary question that arises for consideration in these 22 writ petitions. Learned counsel for the parties have primarily referred to the facts in C.W.P. Nos. 13718 and 13929 of 1996. Learned Counsel for the respondents have also produced copies of certain documents/record. Factual position as appearing from the pleadings of the parties and the record may be briefly noticed.

(2.) On November 2, 1993, the Haryana State Co-operative Land Development Bank advertised 20 posts of Managers, 2 posts of Technical Assistants and 2 posts of Junior Scale Stenographers. On December 21, 1993, a corrigendum was issued by which it was clarified that persons having the qualifications of M.A., M.Com. and M.Sc. shall also be eligible. The selection and recruitment to the 20 posts of Managers was held from December 11, 1995 to January 2, 1996. 26 candidates were selected. They were deputed for training. They joined duty on completion of the requisite training.

(3.) On January 21, 1996, the Bank issued another advertisement by which the posts of Field Officers, Junior Accountants, Typists, Land Valuation Officers and Clerks were advertised. The qualifications for recruitment to various posts were specifically laid down. Provision for reservation of posts for Scheduled Castes, Backward Classes and Ex-Servicemen was also made. In the advertisement, it was inter alia provided that "the number of posts may vary according to actual requirement." Initially, it was notified that the applications should be submitted up to January 30, 1996. However, on January 26, 1996, the last date for receipt of applications was extended to February 5, 1996.