NARENDRA KUMAR Vs. HARYANA LABOUR WELFARE BOARD

JUDGEMENT

(1.) This petition sought quashing of an office order dated 03/04.03.1994, passed by the Chairman, Haryana Labour Welfare Board, Chandigarh (1st respondent), terminating the services of the petitioner with immediate effect. Regularisation of services of the petitioner (now represented by his legal representatives) was further sought, on the post of Resident Supervisor in the Haryana Labour Welfare Board, Chandigarh, on the basis of a resolution stated to have been passed by the Board on 25.11.1993. As a matter of fact, it seems that the petition was originally filed seeking only regularization of the petitioners' services on the said post, as the order of the Division Bench, issuing notice on 07.03.1994, states that the petitioner shall be allowed to hold the post with the "usual break of one day". However, a subsequent order, dated 08.08.1994, records that the petitioners' services had been terminated during pendency of the writ petition, whereas, as a matter of fact, the termination order was prior to 07.03.1994.

(2.) Be that as it may the petition was admitted to regular hearing vide order dated 17.02.1995, with a direction that the interim stay would continue.

(3.) The facts leading up to filing of the writ petition, are that the late petitioner, Narender Kumar, was appointed as a Resident Supervisor in the pay-scale of Rs. 950-1500/- for a period of 89 days, vide order dated 27.12.1991 (Annexure P-1). The petitioner was posted to the Holiday Home of the respondent Welfare Board at Haridwar, then in Uttar Pradesh. One of the conditions of the said order was that the appointment can be terminated at any time without notice and without assigning any reasons.