- (1.) The writ petition is for direction to the respondents to treat the petitioners on the post of Peon as regular and that their services cannot be terminated except by process know to law.
(2.) XXX XXX XXX
(3.) The petitioners were appointed after a recommendation from the Employment Exchange to regular vacancies calling to the post of Peon in terms of the Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982 (for brevity, 'the Rules, 1982'). The officer competent to issue the order was the Deputy Commissioner and the petitioners had been issued orders of appointment on 13.06.1990. The order itself reads that the services will be regulated by the Rules, 1982. However, the order of appointment carried a condition that the posts were temporary and was liable to be terminated at any time without assigning any reason. The appointment was stipulated for a period of six months or till the candidates of Subordinate Service Selection Board, Haryana was available which was earlier. It was a latter clause that was invoked to terminate the services of the petitioners. The petitioners had come by way of writ petitions and secured interim directions for continuation in service. Vide order dated 12.02.2004, it appears that they continued in service and subsequently when the Octroi abolished, they were re-employed against other posts in Government Departments of Haryana.;