SIDDHARTH,J. - (1.) Heard Sri Pradeep Kumar, learned Counsel for the petitioners and Sri Indrabhan Singh, learned Counsel for the respondent.
(2.) The petitioner has filed the above noted writ petition praying for quashing of the order dated 13/15.01.1993, passed by the respondent, whereby the temporary services of the petitioners were terminated under the provisions of Temporary Government Servant (service termination) Rules, 1975.
(3.) The brief facts of the case are that the petitioners were appointed between the year 1980-82 on different Class-III posts in the Forest Department and initially orders for their regularisation of their services were passed by this Court, which was confirmed by the Hon'ble Supreme Court. Thereafter, the petitioners were given appointments as temporary government servants in the year 1992 and by the impugned order dated 13/15.01.1993, their service were terminated.;