(1.) The applicant in this original application has called in question the order Annexure -P/3 and has prayed that the said order may be quashed and respondents be directed to give work charge status to the applicant w. e. f. January 1, 1996.
(2.) In brief the admitted and relevant facts are that the services of the applicant were regularised as a Fitter vide Annexure -P/1 dated May 11, 2004 and pursuant to such regularsation the applicant joined his duties and was posted in Irrigation & Public Health Sub and Division Rohroo with headquarter at Kanshakoti vide Annexure -P/2 dated May 12, 2004. However, the order of regularisation of the applicant was withdrawn by respondent No. 3 vide Annexure -P/3 without issuing any show cause notice or affording any hearing to the applicant. In these circumstances the applicant claims that the impugned order is violative of principles of natural justice and deserves to the quashed.
(3.) In the reply filed by the respondents the action taken by respondent No. 3 is sought to be justified but it not in dispute that the order Annexure -P/1 has been cancelled without any notice or affording a hearing to the applicant It is however, mentioned in the order Annexure -P/3 that regularisation order Annexure -P/1 being invalid show cause notice or principles of natural justice is not involved in this case to be issued before cancellation of the appointment order."