MEHAR CHAND Vs. SECRETARY TO GOVERNMENT OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the parties at length and perused the record of the case.

(2.) This judgment of mine shall dispose of above said two writ petitions as in both the cases, questions of law and facts are similar.

(3.) Petitioners, Mehar Singh and Pritam Singh, were appointed as Veterinary Pharmacists by respondent No. 2 vide order dated 10.08.1987 in the Civil Veterinary Hospital, Kot Bhai and Badhni Kalan, District Faridkot, respectively, on the recommendations of the District Selection Committee, Faridkot. In the appointment letters, it is mentioned that they will be on probation for a period of one year. The petitioners continued to work on their appointments. It is alleged that the petitioners successfully completed the period of probation and were waiting for their confirmation when they were removed from the service vide orders dated 07.09.1988, Annexure P-4 and Annexure P-2,respectively, by the Secretary, Zila Parishad, Faridkot, on the ground that the Secretary, Rural Development and Panchayats Department, Punjab, has declined approval vide his communication dated30.08.1988. The petitioners were relieved from their duties on the same day. The petitioners have, thus, challenged their orders of removal from service in the present writ petitions.