- (1.) THIS appeal has been preferred against the order dated 27. 09. 1996 passed by the learned Single judge in Writ Petition No. 789/1991 whereby the writ petition of the appellant-petitioner was dismissed.
(2.) RESPONDENT No. 2, Prem Prakash Jain, was appointed by the Managing Director vide order dated 13. 11. 1984 as a daily wager @ Rs. 20/- per day to work as Typist. The order of engagement contained a stipulation that services of the Respondent No. 2 can be terminated any time. His service were terminated by the managing Director on 29. 06. 1985, on the ground that his services are no more required, under Section 28-A of the rajasthan Shops and Commercial Establishments Act, 1958 (for short 'the Act of 1958' ).
(3.) THE Respondent No. 2 (for short the respondent) invoking Section 28-A (2) (a) of the Act of 1958 filed a complaint under Section 28-A (2) (a) before the Prescribed Authority on the ground that there was no reasonable cause for dispensing with his services.;