S.S.JHA, J. - (1.)Petitioner State has filed this petition challenging the order passed by the M.P. State Administrative Tribunal, Bench Gwalior in O.A. No. 1225/1998.
(2.)Respondents are the employees of the State Government. Their services were terminated. They approached the Tribunal. Tribunal vide order dated July 29, 1995 set aside the order of termination on the ground that services have been terminated without issuing show cause notice and respondents were given liberty to initiate action in accordance with law. Case went up to the Apex Court and leave to file appeal was not granted and Special leave petition was dismissed by the Apex Court. Notices to show cause were issued to the respondents under Rule 10(8) of M. P. Civil Services (Classification, Control and Appeal) Rules, 1966 and services of respondents were terminated vide order dated August 25, 1998. It has been argued that major penalty has been imposed without following the procedure laid down in Rule 14 whereas, petitioner-State submitted before the Tribunal that the order of termination is termination simpliciter and it would not mean that the order of termination is by way of punishment. Tribunal, therefore, allowed the petition and set aside the order of termination.
(3.)Identical orders were passed earlier by the Tribunal and the dispute came up before this Court in Writ Petition No. 1982/2001. Learned Additional Advocate General, appearing for the State contended that previous orders were passed on the basis of circular issued by the State Government. In an appeal filed by the State Government order of reinstatement passed by the Tribunal was modified with a direction that under the circular dated December 31, 1990 case of each daily wage employee who were engaged prior to December 31, 1988 are entitled to be regularised if found suitable in the screening. Entire exercise was required to be completed within four months in the light of the circular issued by the State Government dated December 31, 1990. Counsel for the State submitted that that circular has now been withdrawn by the State Government therefore, previous orders of this Court on the basis of the circular will not be applicable in this case.