Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This petition has been filed against order dated 28.4.2000 passed by Secretary, Social Welfare Commission, Lucknow, stating that due to large number of irregularities group 'C' and group 'D' posts, hence it has been decided to cancel all such appointments. Accordingly, the petitioners services were also terminated by the impugned order dated 29.11.2002.
(3.) This petition has been filed on the ground that above orders are violative of principles of natural justice as no opportunity was given to the petitioners before terminating the services. They allege that they had been working for the last four years and without holding any enquiry their services have been terminated only on the basis of the report of the Committee appointed by the U.P. Government for enquiry into the large scale irregularities committed in the selection.;