G.S.SINGHVI, J. - (1.) . This order will also dispose of C. W. P. No. 510 of 1981. 2. In both these writ petitions orders dated January 17, 1981 issued by the Managing Director of the Bhatinda Central Co-operative Bank Ltd. Bhatinda (hereinafter called 'the Bank'), are under challenge.
(2.) SINCE the grounds for challenging these orders are common in both these writ petitions, it is proper to dispose them of by a common order. In the first writ petition the petitioner Sukhmander Singh has come out with a case that he was appointed as Junior Clerk in the service of the respondent-Bank vide appointment letter dated 27. 11. 1979, which was issued after regular selection. This regular selection involved advertisement of the posts by the respondent-Bank, invitation of applications by it, and consideration of the competing claims of all the eligible applicants by a duly constituted selection committee. The petitioner joined service in pursuance of the appointment letter dated 27. 11. 1979. After about one year of his appointment the petitioner was served with a notice dated 2. 12. 1980 by the Managing Director of the respondent-Bank and he was called upon to show cause as to why his selection for appointment as Junior Clerk be not upset. The petitioner made a representation against the said notice and the Managing Director of the respondent -Bank issued the impugned order dated 17. 1. 1981 seeking to terminate his services by giving one month's notice. The petitioner has questioned the termination of his services on a number of grounds to which a reference will be made later on.
(3.) IN the second writ petition, i. e. C. W. P. No. 510 of 1981, two petitioners Sukhmander Singh and Gurmail Singh have made an identical challenge to the orders dated 17. 1. 1981. They too have claimed that they were given appointments as Junior Clerks by the respondent-Bank after due selection. They too were called upon to show cause as to why action be not taken for upsetting their selection. They had also submitted their representations whereupon the impugned order was issued.;