Naseemuddin, J. - (1.) This writ petition has been filed under Article 226 of the Constitution of India for issue of a writ in the nature of certiorari for quashing the orders dated 6.12.1985 and 3.9.1986. passed by U. P. Public Services Tribunal No. 3, Lucknow, Opposite Party No. 3 and for a direction to opposite party Nos. 1 and 2 to treat the petitioners continuing in service.
(2.) The facts of the case are that the petitioners moved Claim Petition Nos. 381 (F)/III/81 and 153 (F)/III/82, challenging their orders of termination from the services of Class III and Class IV post on 8.7.1981. This claim petition was dismissed by opposite party No. 3. Its review was also moved which was also rejected. The case of the petitioners was that petitioner Nos. 1 and 2 were appointed by opposite party No. 2, Bhoomi Sanrakshan Adhikari, Sharda Sahayak Kshetriya Vikash Pariyojna. Kadipur, Sultanpur on 20.5.1980 and 3.6.1980 as Junior Clerk and Tracer. Other petitioners are similarly appointed at class IV post on different dates as detailed in the writ petition. That on enquiry conducted by Deputy Director (Agriculture) Soil Conservation. Jaunpur, it was found that the services of the petitioners were to be terminated as irregularities had been committed in the appointment. The services of the petitioners were thereafter terminated. This termination was challenged on the ground that no opportunity was given before termination and the termination orders were passed on the direction of the superior officers and that there was nothing against the petitioners as far as their work was concerned. That Bhumi Sanrakshan Adhikari (B.S.A.) was the appointing authority. The case of the opposite parties was that the person who had conducted the examination was not authorised to hold the examination or make appointment and there were also Irregularities in the appointment. It was pleaded that the order of termination was Innocuous and was not punitive in nature. The learned member of the Tribunal found that the person who had Issued the appointment letters held the test was not competent and had no jurisdiction and also pointed out certain irregularities on the basis of which the claim petition was dismissed, feeling aggrieved, this writ petition has been filed.
(3.) From the record and from the order of the Tribunal, it is clear that the petitioners were appointed by Bhoomi Sanrakshan Adhikari, Sharda Sahayak Kshetriya Vikash Pariyojna. Sultanpur, vide order dated 15.6.1989. The services of the petitioners were terminated vide order dated 8.7.1981. The main reason was that the appointing authority Sri R. N. Tiwari had no Jurisdiction to make appointments for another officer's jurisdiction. The posts were filled up by Sri Raj Narayan Tiwari, B.S.A. II, Sultanpur, for the office of B.S.A. Kadipur. For this, Sri Raj Narayan Tiwari had no jurisdiction as he was the B.S.A. for Sharda Sahayak Kshetriya Vikash Pariyojna. Sultanpur. He had absolutely no control and no jurisdiction and no power to make appointment in relation to the other office of the Bhooml Sanrakshan Adhikari Sharda Sahayak Kshetriya Vikash Pariyojna, Kadlpur, Sultanpur. It was found as a fact by the Tribunal that the vacancies under challenge were not at all notified nor the name were called for the test from the Employment Exchange. No posts were kept reserved for the Scheduled Castes, etc. The appointment being without jurisdiction and suffering from Irregularities was a nullity in the eye of law. Such an appointment could not have been recognised. Complaints were received and the facts were found true and services of the petitioners were terminated by an Innocuous order. The order was not passed as a punishment.;