Mohammad Rafiq, J. - (1.) Petitioners, in all these writ petitions, have approached this Court aggrieved by the order dated 23.4.2013 passed by respondent no.2 by which their services on the post of Loader cum Loco Operator (Trainee)/Loader cum Loco Assistant (Trainee) were terminated.
(2.) The facts of the writ petition no.7264/2013 filed by petitioner-Ram Niwas Saini are taken as the basis for deciding all these writ petitions.
(3.) The respondent-Hindustan Copper Ltd., Khetri Copper Complex issued an advertisement dated 24.6.2011 inviting applications for the post of Loader cum Loco Operator (Trainee). The eligibility for appointment on the said post was middle with four years experience in underground mines, out of which experience of one year was required in Loco Training operations of loaders. Besides, high reflex quality and capacity for sustained work was essential. Petitioners submitted application with which he enclosed his experience certificate of different dates. Petitioners acquired such experience by working with the Hindustan Copper Ltd. itself as they were employed with a company which did vocational training and also gave them the job. This company was awarded the work by the respondent-HCL. In the case of petitioner-Ram Niwas Saini, certificate dated 5.10.2009 has been issued by Teknomin Construction Ltd. certifying the fact that petitioner worked with them from 1.5.2006 to 1.7.2009 in mine like operation of Loader/Loco Mucking, Drilling and Blasting in underground mining project, at Khetri Copper Mine of Hindustan Copper Ltd., Khetri Nagar. Another certificate dated 20.6.2011 was issued by TCL-MMPL Consortium in which too, it has been certified that petitioner worked in mine like operation of Loader/Loco Mucking. Drilling and Blasting in underground mining project at Khetri Copper Mine of Hindustan Copper Ltd. for a period from 1.8.2009 till the date of issuance of certificate i.e. 20.6.2011.;