DHEERAJ KUMAR THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of learned Counsel appearing for the parties, the petition is heard finally.

(2.) By this petition, the petitioner challenges the legality and validity of the order dated 5-10-2009 (Annexure P-l) passed by the Principal Secretary, Law & Legislative Affairs Department, Government of Chhattisgarh, Raipur, whereby and whereunder the petitioner has been terminated from the service.

(3.) The facts, in brief, as projected by the petitioner, are that pursuant to the advertisement issued by the respondent authorities, the petitioner applied for the post of Peon. After due scrutiny, by call letter dated 24-1-2007 (Annexure P-2) the petitioner was asked to appear in the office of Court Superintendent, Kanker on 7-2-2007 for examination/interview. On being selected in the selection process, the petitioner was appointed on the post of Peon by order dated 14-2-2007 (Annexure P-3). However, all of a sudden by order dated 5-10-2009 the petitioner has been terminated from the service on the ground that petitioner has suppressed the material fact in column No. 12 of the verification form about imposition of fine under the provisions of Section 13 of the Gambling Act in a Criminal Case No. 1366/2003 by the Chief Judicial Magistrate, Kanker. Thus, this petition.