RAJESH KUMAR Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) The petitioner, who was initially appointed as Process Server against the leave vacancy in May 1995 and who was later on offered temporary appointment vide order dated 1.3.1996, has invoked writ jurisdiction of this Court for quashing the order Annexure P-7 passed by the Civil Judge (Senior Division), Kaithal, terminating his services w.e.f. 11.1.1997. He has also prayed for quashing the order Annexure P-11 passed by the Hon'ble Inspecting Judge dismissing the service appeal filed by him against the order of termination of his services.

(2.) The details of the appointments given to the petitioner against the leave vacancies are given below:-

(3.) Perusal of the record of the case shows that while the petitioner was holding the temporary post of Process Server, the Civil Judge (Senior Division) passed the impugned order terminating his service on the ground that it is not required in public interest. The petitioner challenged the order of termination of his services in Civil Writ Petition No. 2576 of 1997, which was disposed of by the Division Bench on 13.5.1997 with the direction that the petitioner may file appeal against the order of termination of his services. Thereafter, the petitioner filed appeal on July 8, 1997, which has been dismissed by the Hon'ble Inspecting Judge.