RAMESH KUMAR MERATHIA, J. - (1.) HEARD the parties for final disposal.
(2.) PETITIONERS have prayed for direction upon the respondents to allow them to continue in their services as they had been prior to 22.8.2002. Mr. P.K. Sinha, learned Senior Counsel appearing for the petitioners, mainly submitted that the petitioners were not given any show cause notice before termination. He also submitted that even in case of termination for unsatisfactory performance, the deficiency should have been informed.
(3.) LEARNED counsel appearing for the respondents submitted that petitioners were not working against any sanctioned post. There were no posts of Gardner or Sweeper. Therefore, they cannot claim any right to continue. Moreover they were disengaged due to unsatisfactory service.;