PAWAN REKHA Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) The instant petition, inter alia, has been filed for issuance of writ in the nature of certiorari for quashing the order dtd. 8/11/2002 (Annexure P-5) whereby the services of the petitioners were dispensed with. They have also questioned the legality and propriety of two orders, both dtd. 23/7/2004 (Annexures P-13 and P-14), by which their representations seeking the claim of re-employment and regularization were dismissed.

(2.) The petition was initially filed by eight persons, however, qua petitioner No.8 it was withdrawn on 1/6/2017.

(3.) The factual matrix of the case, which is not in dispute, is that the services of the petitioners No.1 to 7 were engaged by the respondents on contract basis between the period November, 1995 and April, 1996. The appointment of the petitioners was on fixed period and their services were extended from time to time with increase in salary. They worked till 8/11/2002 and their services were terminated vide impugned order dtd. 8/11/2002 (Annexure P-5).