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Judgment
S.R. Singh, J.—Heard Shri A.N. Tripathi, learned Counsel for the petitioner and the learned Standing Counsel representing respondents.
It would appear that pursuant to the recommendation made by the selection committee members of the petitioner-Union who were working on temporary/ Irregular Work Charge Establishment were given appointment in Regular Work-Charge Establishment but they have now been reverted by the impugned order to the Irregular Work Charge Establishment and their appointments to the Regular Work Charge Establishment has been cancelled. No reason has been assigned in the order impugned herein. It also appears that the order impugned herein was passed without affording any opportunity of hearing.
In the circumstances, the order impugned herein cannot be sustained. The writ petition succeeds and is allowed. The impugned order dated 22.7.2000 is quashed. Respondents are, however, given liberty to pass a fresh order after giving proper opportunity of showing cause to the petitioner and the concerned employees is the Union.