- (1.) Heard learned Counsel for the parties. In all the abovementioned writ petitions, the petitioners are challenging the impugned order dated 14.12.2006 passed by the Vikas Adhikari, Panchayat Samiti, Arnod, whereby the services of the petitioners were terminated. Brief facts of the case are that the petitioners were initially appointed on daily wage basis for 90 days vide order dated 1.1.1996 and they were allowed to continue on their post. While working on the post, they were provided appointment vide order dated 5.6.1998 on probation for two years in the pay scale of Rs. 750-940 by the Vikas Adhikari, Panchayat Samiti, Arnod in pursuance of the order passed by the Director on 28.2.1996 and order dated 5.5.1998.
(2.) The services of the petitioners were regularized on the post of Handpump Mistry as per the decision of the Administrative & Establishment Committee of Panchayat Samiti, Arnod vide order dated 16.2.2002 in the pay scale of Rs. 2550-3200.
(3.) The State Government issued direction vide order dated 30th August, 2002, to the Vikas Adhikari, Panchayat Samiti, Arnod, Distt. Chittorgarh, to terminate the services of the petitioners after making compliance of section 25-F and G of the Industrial Disputes Act, 1947 (for short hereinafter referred to as "the Act") on the ground that appointment of the petitioners was irregular.;