BIPASHA THUKRAL Vs. HARYANA FINANCIAL CORPORATION

JUDGEMENT

(1.) Respondent-Haryana Financial Corporation (hereinafter referred to as 'the Corporation') issued an advertisement in 'Hindustan Times' and 'Careers' in July, 1995, inviting applications from M.B.As. and Chartered Accountants for appointment to the posts of Managers in the Corporation. Thereafter second advertisement was issued by the Corporation in The Tribune dated November 27, 1995. Relevant portion of the advertisement may be reproduced here :

(2.) The petitioners executed bonds for serving the Corporation for a period of two years as was required by the terms of the appointment letter. On appointment, the petitioners were posted as under : <FRM>JUDGEMENT_237_LAWS(P&H)1_1997(2).html</FRM>

(3.) It is the case of the petitioners that the work and conduct of all the petitioners have been satisfactory and there was nothing wrong with their working in the organisation. As an illustration a certificate issued by the Corporation to petitioner Richa Garg has been attached to show that her work and conduct was satisfactory. In the reply filed by the Corporation, the stand taken is that five posts of the Manager was abolished and, therefore, the petitioners being junior most probationers, their services were dispensed with under Regulation 16 of the Staff Regulations. In the preliminary objections, it has been averred by the respondent-Corporation as under :