BHURA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was appointed as Gram Sewak cum Paden Sachiv in the Gram Panchayat, Bandra, Panchayat Samiti, Baitu, district Barmer, on December 22, 1982, for a fixed term on purely temporary basis till the duly selected persons by the District Selection Committee are made available. The services of the petitioner were thereafter, after the expiry of the period, were terminated alongwith other persons by the respondents vide telegraphic communication dated February 17,1983. Dissatisfied with the order, removing the petitioner from the service, the petitioner has filed this writ petition.

(2.) At the time of admitting the writ petition, the status quo, as it existed on February 1, 1983, was mainted.

(3.) Heard learned Counsel for the petitioner and the learned Deputy Government Advocate.