KULDEEP SINGH PARIHAR Vs. DIRECTOR LOCAL BODIES JAMMU

JUDGEMENT

(1.) This petition was filed by Late Kuldeep Singh(petitioner) seeking regularization as Khilafwarzi Inspector in notified Area Committee Ramban, on the ground that he was appointed as Khilafwarzi Inspector on consolidated pay of Rs.1,000.00 which was subsequently increased to Rs.2500.00, however, on the direction of the respondent-Administrator Municipal Committee, Ramban vide order dtd. 4/4/2005, services of the petitioner were terminated with effect from 4/4/2005.

(2.) Aggrieved thereof, petitioner has filed this writ petition on 11/4/2005, which was listed for the first time in this Court on 15/4/2005 but was adjourned on the request of counsel for the petitioner. It was again listed on 2/5/2015 and notice was issued to the respondents for filing objections. Notice in the interim application was also issued.

(3.) A perusal of the record indicates that there is no interim direction staying the operation on the order impugned. The stand of the respondents is that the petitioner is no longer in service after his services were terminated with effect from 4/4/2005 and therefore, this petition is not maintainable. These objections were filed on 15/2/2006, despite this, the petitioner did not file any rejoinder to the stand of the respondents that he has no longer role in the Municipal Committee. It is unfortunate that the petitioner is died during the pendency of this writ petition and the application for bringing on record legal representatives was filed on 17/8/2017 by his wife and two sons, who were major as per the application seeking impleadment. As per the death certificate, the petitioner was died on 1/6/2017 and vide order dtd. 15/12/2017 his legal heirs were brought on record subject to all just exceptions.