STATE OF PUNJAB Vs. VARINDER RAJ KAPPORIA

JUDGEMENT

(1.) THIS order will dispose of the five letters Patent Appeals Nos. 1045 to 1049 of 1992.

(2.) THE learned Single Judge had disposed of five writ petitions in terms of the directions given by the Bench in L. P. A. No. 740 of 1986. Aggrieved by the direction, the State of Punjab had filed these appeals. A few facts may be noticed.

(3.) THE department contested the claim. A written statement was filed on their behalf. It was averred that the "termination of workcharge staff was effected in a phased manner after June 30, 1986 including the petitioners as per Clause 20 (1) read with Clause 3 of Certified Standing Orders for workcharged staff of Anandpur Sahib Hydel Project governing their service conditions. . . . . . . . The services of the surplus workcharged (staff) were terminated and were given terminal benefits for the period they had rendered service on the Anandpur Sahib Hydel Project. . . . . ". It was also averred that the surplus workcharged (staff) had been instructed even before the termination of their services to "get their names registered at Thein Dam Project and Mukerian Hydel Project where the priority is being given for their employment against the available posts. Most of the workmen who got their names registered had already been adjusted by the authorities against the available posts". On these premises, it was claimed that the writ petition should be dismissed.