- (1.) These appeals on Special Leave are against the judgment and orders passed by a Division Bench of the High Court of Punjab and Haryana dismissing summarily the Writ Applications being Civil Writs Nos. 476 and 484 of 1981 filed by the appellants on the ground that the orders terminating services of the petitioners did not attach any stigma to the service career of any of the appellant-petitioners, but they are made in terms of employment.
(2.) The appellants were appointed on ad hoc basis as Surveyors on various dates between December 1976 to November 1977 through Employment Exchange. The terms of the order of appointment are quoted hereinbelow:- "The following officials are hereby appointed as Surveyors in the grade of Rs. 140-6-170/8-210/10-300 up to 28-2-1977 or up to the date till the regular candidates are recommended by the Board, whichever is less, on ad hoc basis and are posted under the officers mentioned against their names. Their services can be dispensed with any time without any notice or reason. These candidates will have to produce their concerned certificates to the concerned officers before the submission of the joining report"
(3.) The Government of Punjab in order to regularise the services of all the ad hoc employees who had completed the minimum period of one year's service on September, 1980 issued a Circular (Annexure 'B') to the effect that the services of the ad hoc employees shall be regularised on certain conditions mentioned therein. On being directed by respondents Nos. 3 and 4 the petitioners submitted the requisite documents to the authorities concerned for regularisation of their services. The service of the petitioners was, however, terminated with effect from 31-1-81 by the order of the Chief Conservator of Soils, Punjab, Chandigarh, respondent No. 2.;