(1.) THE petitioners, who were appointed to Punjab Civil Service (Executive Branch) and Allied Services (for short. PCS (Executive Branch) and Allied Services) and Punjab Civil Services (Judicial Branch) (for short, PCS (Judicial Branch) on recommendations made by the Punjab Public Service Commission (for short, the Commission) during the tenure of Sh. Ravinderpal Singh Sidhu as its Chairman have prayed for quashing orders dated 23.5.2002, 24.8.02 and 27.9.2002 issued by the State Government terminating their services.
(2.) FOR deciding the issues arising in these petitions, we may briefly notice the facts relating to selection made between 1998 and 2001 for appointment to the three services.
(3.) WE may now notice the facts (as borne out from the pleadings and record produced by the respondents during the course of arguments) relating to registration of the criminal cases against Shri Ravinderpal Singh Sidhu and others and the ultimate decision taken by the State Government to terminate the services of the petitioners.