YOGESHWER Vs. STATE OF HP

JUDGEMENT

(1.) These bunch of eight cases No. OA -141/2002, OA -130/2002, OA -99/2002, OA -87/2002, and OA -86/2002 have been filed by the applicants against the impugned orders issued by the respondents on 7.1.2002 whereby they have terminated the services of the applicant without affording any opportunity to them or holding any proper enquiry. It is alleged that the impugned order is arbitrary innocuous which is stigmatic in nature.

(2.) The common facts involved in all these eight matters are that the respondent department has conducted written test on 20.2.2002 for the post of Laboratory Assistant. All the applicants appeared in the said test. Some of the applicants were sponsored by the employment exchange and others have applied directly. The applicants fared well in the said written test and as a result of the same the applicants were selected for the post of laboratory Assistant in the pay scale of RS. 3120 -5160.

(3.) Admittedly the applicants were given appointment letters and the applicants joined their duties as laboratory Assistant at different Government Schools. The applicants submitted all the requisite documents as per terms and conditions of the appointment. Ever since the applicants have been discharging their duties to the entire satisfaction of their superiors and by now the applicants have completed one year and ten months of their service. All the applicants have been allotted their GPF numbers.