MAHESHWARI PRASAD Vs. REGIONAL EMPLOYMENT OFFICER

JUDGEMENT

(1.) In this case, the petitioners obtained a rule from this Court, on their application under Articles 226 and 227 of the Constitution, against the opposite party, for a writ, in the nature of mandamus commanding them not to give effect to the notice issued to each of the petitioners in the form (Annexure 'B') to the affidavit, and to terminate their services under the Union of India, and, also for a writ in the nature of certiorari quashing the said notices issued against the petitioners terminating their services.

(2.) The opposite party, who are the Regional Employment Officer, Bihar, and the Regional Director of Resettlement and Employment, Bihar have both shown cause against the rule issued by this Court through the Advocate General, and filed a counter-affidavit also.

(3.) The petitioners were holding posts in a quasi-permanent capacity under the Central Civil Services (Temporary Services) Rules 1949, under the Government of India. In 1945, the Director General of Resettlement and Employment was set up to assist the demobilised services personnel in getting civilian jobs under the administrative control of the Ministry of Labour Government of India, After India attained independence on the 26th January 1950, the said organisation was reorganised on a broad base under a new nomenclature, the National Employment Service.