R.B.Misra, J. - (1.) Heard Dr. R.G. Padia, learned Senior Advocate for the petitioners and Sri S.D. Kautilya, learned Counsel for the respondents.
(2.) In this petition prayer has been made to quash the order dated 7.10.1997 (Annexure-8 to the writ petition) whereby the services of the petitioners were terminated as they could not achieve in the prescribed proficiency Hindi Typing test.
(3.) The petitioner, petitioner No. 1 was B.Com. and petitioner No. 2 was B.A. and both were appointed as Dailywagers in Nagar Nigam on 1.9.1988 and 28.9.1988 respectively as a clerk as a dailywage employee and have rendered service. The petitioners were required to appear in Hindi Typing Test where petitioner No. 1 had 25 w.p.m. (words per minute speed) and petitioner No. 2 had 30 w.p.m. as acknowledge: by the respondent authorities, therefore, on the recommendation of the selection Committee and on the basis of marks achieved, they were declared successful. The petitioners were regularised by an order dated 20.3.1997 (Annexure-7 to the writ petition). However, afresh condition was imposed in this order dated 20.3.1997 whereby they were to be show their performance by achieving typing parameter of 25 w.p.m. It appears that on the basis of subsequent typing test the petitioners could not achieve the required target, therefore, the regularisation order was cancelled and they were directed to work as dailywagers.;