- (1.) By this common judgment, I shall be disposing of both these Civil Writ Petition Nos. 18127 of 1994 and 1201 of 1995 as the questions of facts and law involved therein are identical in nature. However, for the sake of convenience, the facts are being extracted from Civil Writ Petition No. 1201 of 1995.
(2.) The petitioners have prayed for the issuance of a writ in the nature of certiorari for quashing award dated September 29, 1994 (Annexure P-8) passed by the Presiding Officer, Industrial Tribunal, Punjab, Chandigarh (respondent No. 1).
(3.) The petitioners have averred that respondent Nos. 2 to 5 were appointed as Peons/Guards/Sweepers on September 30, 1985 by the Market Committee, Guru Harsahai, district Ferozepur without inviting applications through an advertisement in the Press and without any eligible candidate being called from the Employment Exchange. The Administrator, Market Committee, Guru Harsahai district Ferozepur, after 72 days of the employment of respondent Nos. 2 to 5, on seeing that, the appointments of these respondents were not according to the rules and regulations framed by the Board, terminated the services of respondent Nos. 2 to 5 vide his order dated December 10, 1985 (Annexure P-1).;