PANNA LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners complain that their services were arbitrarily terminated vide order dated April 12, 1994. They pray that the impugned order be set aside and that the respondents be directed to reinstate them forthwith. They further pray that a writ of mandamus be issued directing the respondents to regularise their services.

(2.) The respondents contest the petitioners' claim. It has been averred that both the petitioners were appointed on part- time daily wage basis 'Sweeper' and 'Water Carrier' respectively. They were engaged to work at the sales tax check barrier. In April, 1994, the Government had taken a decision to abolish the barriers. With the abolition of the barriers, the petitioners were rendered surplus. Consequently, their services were terminated.

(3.) Counsel for the parties have been heard.