- (1.) This judgment shall dispose of CWP-12805 & 18415-2015, as common questions of law and facts arise. However, to dictate judgment, facts have been taken from CWP-12805-2015 titled Parmjit Singh & others v. State of Punjab & others.
(2.) Petitioners, who claim to have been appointed on contractual basis, as per the appointment letter dated 06.09.2012, on various posts, like Peons and Data Entry Operators etc., were deputed in the office of the Punjab State Board of Technical Education-respondent No. 2 and Punjab Information & Communication Technology Corporation Ltd.-respondent No. 4, seek quashing of the action of the respondents whereby their services were terminated w.e.f. 01.05.2015, without affording any opportunity of hearing. Directions, accordingly, are sought to permit them to continue working against their posts, which are duly sanctioned and lying vacant.
(3.) A perusal of the appointment letters would go on to show that the appointments were made by respondent No. 3, Punjab Ex-Serviceman Corporation (for short, "PESCO'). It is the case of the petitioners, who are working from the year 2006 in one case and from 2012, in the other cases, that they were suddenly not allowed to work after 30.04.2015, without any justification. The replacement of the petitioners by similarly situated persons was, thus, stated to be arbitrary. Regarding petitioner No. 3, it has been averred that he has been allowed to work till 15.06.2015, but no salary for the said period had been given.;