SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE petitions are being decided by a common order because common issues of fact and law are involved in them.

(2.) THERE is no controversy between the parties that on the basis of selection made by the Subordinate Service Selection Board (hereinafter described as 'the Board') in pursuance of advertisement No. 3 of 1991, the petitioners were appointed as Gram Sachivs against the posts/vacancies reserved for Ex-servicemen and their dependents. After over three years of their joining the duties and in the purported compliance of the direction given by the Apex Court on 253. 1996, while deciding Civil Appeal No. 6887 of 1996, Dilwan Singh and Ors. etc. etc. v. State of Haryana and Ors. etc. etc. , and other connected appeals, the Director, Development and Panchayat, Haryana, issued memos, dated 1. 10. 1996 requiring the petitioners to appear before the Board and produce the original discharge certificates of Ex-servicemen on whom they were dependent, the eligibility certificates issued by the Zila Sainik Board and an affidavit in the enclosed proforma. Each of the petitioners appeared before the Board and submitted the required documents. This was followed by notices which the Director issued to the petitioners requiring them to show cause why their services be not terminated. The petitioners submitted separate replies to the show cause notices. Thereafter, the Director, Development and Panchayats passed the impugned orders and terminated their services on the ground that they do not fall in the category of the dependents of Ex-servicemen.

(3.) IN a separate written statement filed by it, the respondent-Board has relied on the directions given by the Supreme Court, the affidavit filed by the petitioners and their statement to justify termination of their services. The Board has averred that the petitioners are having substantial agricultural land and, therefore, they do not fall in the category of dependents of Ex-servicemen.