- (1.) The petitioners by way of this writ petition has challenged the order Annexure P. 14 dated 12.8.1987. Whereby the appointment letters issued to the petitioners who are peons, Chowkidars and gunmen have been withdrawn. The order is challenged mainly on the ground that the order withdrawing the appointments of the petitioners could not be passed arbitrarily without affording an opportunity to the petitioners of being heard. Written statement has been filed on behalf of respondent Nos. 1 to 4 by Jasmer Singh Gill, Managing Director of the Moga Central Co-operative Bank Ltd. in the written statement the stand of the bank is that Shri Gurdev Singh Manager issued advertisement dated 17.12.1986 that some posts of gunmen and Peon-cum-Chowkidar were to be filled. Even number of the posts was not mentioned in the advertisement. It is further stated in para 2 of the written statement that the requisite number of posts for which the candidates were to be recruited were not even sanctioned.
(2.) At the hearing of the writ petition Mr. R.S. Mongia, Sr. Advocate, very fairly stated that the vacancies of Peons, Chowkidars which are available, the bank is prepared to fill these posts out of the writ petitioners in the manner indicated by this Court. He further submitted that as regards the available vacancies of gunman, the bank is prepared to fill them out of the ex-servicemen.
(3.) The statements of Mr. Anuj Raura, Advocate, on behalf of the respondent-bank and Mrs. Nirmaljit, Advocate, for the petitioners were recorded on 17th May, 1990. The proposal made by the respondents counsel was accepted by the counsel for the petitioners on behalf of the writ petitioners. The statements of Jarnail Singh, Jaswant Singh, Harminder Pal Singh, Chamkaur Singh, Nirmal Singh and Chand Singh petitioners were also recorded by this Court in the representative capacity. All of them agree that they are prepared to accept the officer made by the bank. These statements should be treated as part of the judgment.;