Somnath Iyer, J. - (1.)On September 4. 1962, the petitioner was appointed as a Motor Vehicles Inspector as a local candidate in the department of Motor Vehicles of the State. But from that post there was a displacement when, on May 16, 1964 the State Level Recruitment Committee made a selection of other persons to various posts in the State. So, by an order made on May 23, 1964, the petitioner's services were terminated.
(2.)The selection made by the State Level Recruitment Committee was challenged in more than one writ petition before this Court and one of them was W.P. No. 903 of 1964. That writ petition and the companion matters succeeded, and, by an order made on June 3, 1955, the selection made by the State Level Recruitment Committee was quashed on the ground that that body had not been properly constituted.
(3.)But, during the pendency of those writ petitions some persons whose services had also been terminated in the same way in which the petitioner's service had been terminated, continued in the concerned writ petition, but in writ petition 919 of 1964 which was the writ petition presented by the petitioner, he was not able to get an order of stay, and so, the person selected by the State Level Recruitment Committee took charge of the post from and there was discontinuance in the service of the petitioner.
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