GIRDHARI LAL MEENA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Since on similar facts, the same relief has been sought in all the above writ petitions, the same are being decided by this common order.

(2.) State Government, vide notification dated 20th of July, 1992 constituted a State Law Commission under the Chairmanship of Honourable Justice Shri Vinod Shanker Dave. The State Law Commission was constituted for a particular purpose mentioned in the notification. The tenure of the Commission was initially for one year which could be extended further each time for not more than one year. The term of the Commission was extended from time to time. However, vide order dated 28.10.1996 the State Law Commission was closed w.e.f. 31st of Oct., 1996.

(3.) After constitution of the State Law Commission the petitioners were given appointment by the Commission on purely adhoc/temporary basis on the posts of Class IVth/Driver/LDC. With the extension of term of the Commission the temporary service period of the petitioners was also extended from time to time. However, with the closing of the working of the Commission w.e.f. 31.10.1996 the services of the petitioners were also terminated by the Commission w.e.f. 31.10.1996 vide order dated 14.10.1996.