MOHD ISRIAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Counsel for the parties have agreed that in this writ petition and the connected Civil Writ Petition Nos. 9562, 10188, 10365, 10679, 10960, 10966, 11082, 11090, 11092 to 11098, 11531, 11595 to 11603 and 11884 of 2000, common questions of fact and law are involved and as such all these cases-may be disposed by this common judgment. However, for the disposal of these cases, facts are being extracted from Civil Writ Petition No. 11091 of 2000.

(2.) The petitioners have prayed for the issuance of a writ in the nature of certiorari for quashing order dated 21.7.2000, Annexure P4.

(3.) Petitioner No. 1 has averred that he was appointed as a Clerk-cum-Cashier vide resolution dated 1.12.1978 by Sakras Co-operative Credit & Service Society Limited (hereinafter to be referred to as the Society). He joined his duty on 1.12.1978 and was confirmed on this post on 21.11.1991. Petitioner No. 2 has averred that he was appointed a Salesman vide resolution dated 16.8.1996. He joined his duty on 1.8.1996 and was confirmed as such on 20.1.1997. Petitioner No. 3 has averred that he was appointed as Peon-cum- Chowkidar vide resolution dated 30.6.1980 and he joined his duty on 1.7.1980. He was confirmed on the said post on 21.11.1991.