I.S. Tiwana, J. - (1.) The petitioner was admittedly appointed as a clerk on ad hoc basis in the office of the Commissioner, Jullundur Division, Jullundur, on 10th March, 1970, while she was serving in that office, she submitted an application to the Excise and Taxation Commissioner, Patiala, for being appointed to one of the posts lying vacant in that office as it suited her to be stationed at Patiala than at Jullundur. Acceding to this request of hers, she was appointed as a clerk on ad hoc basis on 11th Nov., 1970(vide Annexure P-l) in the office of the Excise and Taxation Commissioner, Patiala.
(2.) Initially she was appointed for six months, but undisputably she continued to be in service till her services were terminated on 26th June, 1980. As during the year 1978, she and some other members of the clercial staff similarly situated, were apprehending termination of their services, they made a representation to the Excise and Taxation Minister, Punjab, on 29th Nov., 1978, on which the Minister passed the following order:- "Enclosed herewith is a representation from the ad hoc employees, of Excise and Taxation Department. It has been mentioned in the representation that they have been serving the Department for the last 5 to 10 years Their services have not been regularised and they are continuing as ad hoc employees. they have apprehended that their services are going to be terminated by the E.T.C. without any notice etc. 2. I would like B.T.C. to send his comments in this case in a comprehensive manner immediately Their services should not be terminated till I have finally seen and passed orders in this case." As per return of the respondent-authorities, the necessary comments were submitted to the Excise and Taxation Minister on 26th Dec., 1978, but what order was passed by the Minister on the consideration of those comments, hes not been made clear anywhere-
(3.) It is again the admitted position vide para 13 of the return that the services of the petitioner were terminated on 26th June, 1980, in order to accommodate and appoint some direct recruits as Assistants in the office of the Excise and Taxation Commissioner, Patiala.;