M.Y.EQBAL, J. - (1.) HEARD the counsel for the parties.
(2.) THE petitioners, who are the widow and sons of the deceased employee of the respondent -RINPAS after having been appointed on compassionate ground and worked for about five years, have been terminated on the ground that the Superintendent at the relevant time was not competent to make such appointment. The case of the respondents is that, by virtue of the order passed by the Supreme Court in writ petition (Civil) No. 339/86, the respondents became Autonomous Body with effect from 1.10.1994 and since then it is being managed by the Governing Body headed by the Divisional Commissioner as Chairman with other members.
(3.) IN view of the Supreme Court order, prima facie, the Superintendent of RINPAS had no authority to make such appointment and, therefore the appointment of the petitioners made in 1995 cannot be legalised by any order passed by this Court. However, the fact remains that how far the action of the respondents in removing the petitioners who are the widow and sons of the deceased employee and who were appointed five years back on compassionate ground and worked for about five years, is correct.;