- (1.) Leave granted.
(2.) The appellant was appointed as Lower Division Clerk on ad hoc basis, in the office of Respondent 1, on 25/3/1992. By order dated 27/5/1992 the services of the appellant were regularised. Thereafter an order was passed on 26/27/8/1992 whereby the services of the appellant were terminated. The appellant filed a writ petition in the High court of Punjab and Haryana but the same was dismissed by the High court by order dated 23/7/1993. From the written statement which was filed on behalf of Respondent 1 in the High court, it appears that the only reason which weighed with Respondent 1 to terminate the services of the appellant was that the order dated 27/5/1992 for regularisation was passed illegally by the then Chairman or Respondent 1 and that the said order was vitiated by mala fides and favouritism and that there was no post on which the appellant could be regularised.
(3.) We have heard learned counsel for the parties. A counter-affidavit has also been filed on behalf of Respondent 1 which has been taken on record.;