- (1.) Pleadings on record would indicate that the petitioners were appointed as Auditors under the Local Audit Department, State of Haryana in pursuance to a selection process conducted in the year 2014. Petitioners who were three in number hold a graduate degree from C.M.J. University, Shilong, Meghalaya.
(2.) Challenge in the instant writ petition is to the Memo dated 13.07.2016 (Annexure P-9) in terms of which their services are sought to be terminated on the ground that the degree possessed by them from C.M.J. University, Shilong, Meghalaya is not a valid qualification.
(3.) On the last date of hearing i.e. on 01.08.2016 contention raised by learned counsel appearing for the petitioners was noticed that even though the impugned Memo dated 13.07.2016 (Annexure P-9) is styled as a notice for termination of service, yet a decision has already been taken and which would be apparent from the operative part of the Memo and which reads as follows: "Therefore, in compliance of order of Additional Chief Secretary to Govt. Haryana, Finance Department issued vide his memo No.14/76/2015-3FA dated 12.07.2016 your services will be terminated with effect from 13.08.2016.";