G.M.LODHA, J. - (1.) THESE 23 writ petitions have been filed by the employees of the State of Rajasthan against the order of their termination. All these employees were appointed on temporary basis. Their services have been terminated on account of a Circular of the State Government dated 13th May, 1980 that no employee should be appointed without his registration before the employment exchange. In case any such appointment shall be made between 10 -12 -79 to 13 -5 -80, their services should be terminated.
(2.) IT is not in dispute that on 10th December, 1979, the State Government issued the following order: Thereafter on 13th May, 1980, Ex. 2 was issued by the State Government by which the order dated 10th December, 1979 was withdrawn. Ex. 2 reads as under: , A direction has been given in this Circular that all those persons, who have been appointed after 10 -12 -79 according to the instructions of 10 -12 -79 should be removed. The impugned order of termination of the service of the petitioner has been passed in compliance of the order dated 13th May, 1980. The sole point for consideration in these cases is whether a civil servant can be removed from service under Rule 23A of the R.S.R. on the ground that on account of change of policy decision, his appointment was illegal, having not been made through the employment exchange.
(3.) BEFORE I deal with the individual case on the ground of cases which may have some difference, it would be convenient to decide the law point involved.;