ROSHAN PRASAD SIDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners, in this batch of petitions, are aggrieved by the cancellation of their respective appointment orders, without affording an opportunity of hearing.

(2.) The question of law involved in this batch of petitions, i e., W.P. (S) Nos. 6713,6714,6746,6793,7170 and 7335 of 2009 is whether the appointments of the petitioners, who have been appointed after due selection, can be cancelled on the ground of submission of alleged false and forged documents by some of the candidates, without affording an opportunity of hearing ? Thus, these petitions are being considered and decided by this common order.

(3.) The indisputable facts, in nutshell, in the petitions, are that the petitioners were selected for appointment on the posts of Multipurpose Health Worker, Dresser & Assistant Grade- III through proper selection process and they were accordingly appointed. The petitioners joined their respective posts at respective places on 26-8-2003, 26-8-2003, 26-8-2003, 25-8-2003, 26-8-2003 and the petitioner in W.P. (S) No. 7335 of 2009 was joined in the service pursuant to the order dated 1-10-2003, respectively. After some time, the Chief Medical and Health Officer, Raigarh, cancelled the appointment of the petitioners on the ground of submission of false and forged documents, by order dated 31-10-2009. The impugned order has been filed and marked as Annexure P-9 in Writ Petition (S) No. 6713 of 2009.