SANJUKUMAR S/O. ISHWAR KAMMAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner has approached this Court calling in question the order dtd. 13/12/2024, passed by the respondent-Corporation, whereby, the petitioner's services as a KSRTC Security Guard (Group-3) came to be terminated and seeking consequential relief.

(2.) The petitioner was appointed on compassionate grounds following the death of his father while in service after due selection process, including verification of documents, physical test. It is stated that the petitioner was appointed and had joined the service. While the petitioner was discharging his duties, a show cause notice came to be issued alleging the petitioner has produced false educational documents related to his disqualification. Thereafter, by the impugned order dtd. 13/12/2024, the respondent terminated the services of the petitioner on the premise that he had not appeared to the concerned semester examination and had secured appointment by misrepresentation.

(3.) It is the grievance of the petitioner that the impugned order has been passed without conducting any departmental enquiry and without affording him an effective opportunity of hearing.