- (1.) The petitioner has sought a writ in the nature of certiorari for quashing the order dated 28-02-2004 (Annexure P-14), by which, the service of the petitioner has been terminated w.e.f. 28-02-2004 on the ground of want of vacancy and order dated 28-09-2005 (Annexure P-16), whereby, his service appeal has been dismissed by a Single Judge of this Court.
(2.) In brief, the facts of the case as emanating from the pleadings are that the petitioner was appointed as a Steno typist on 21-09-1998 on temporary basis against a temporary post. The service of the petitioner was dispensed with w.e.f. 28-02-2004 (A.N.) for want of vacancies since the courts were withdrawn. The petitioner had filed service appeal which was dismissed on 28-09-2005.
(3.) Aggrieved against the aforesaid orders, the petitioner has filed the present petition in which it has been alleged that the order of his termination had occasioned due to withdrawal of the Court but, thereafter, the Court had revived because of the appointment of new Judges and the employees who were declared surplus earlier were appointed and the persons junior to the petitioner were given re-appointment and the petitioner was ignored against the settled principal of law "last come first go". It was also alleged that though his service appeal has been dismissed on the ground that the enquiry was conducted by Shri Jora Singh, Additional District and Sessions Judge, Barnala, but enquiry report dated 19-05-2004 was not supplied to him which was contrary to the settled position of law, therefore, that report cannot be relied upon against him for ignoring him for the purpose of fresh appointment.;