- (1.) The instant petition has been by the petitioner with the prayer that retrenchment of the petitioner be declared null and void and the respondents may be directed to reinstate the petitioner in service.
(2.) Brief facts of the case are that the petitioner was initially appointed on muster roll basis on the post of Beldar on 1.1.1984. The services of the petitioner were terminated on 31.12.1987 in violation of provisions of Section 25F, G and H of the Act of 1947.
(3.) Heard at admission stage.;