RAJESH KUMAR RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the order Annexure P/7 dtd. 28/2/2019, the present writ petition has been filed.

(2.) Vide the impugned order, the service of the petitioner has been terminated by the District Collector District Gariyaband. The petitioner in the present writ petition was working on the post of Shiksha Karmi Grade-III under Janpad panchayat Mainpur District Raipur. The service of the petitioner initially was terminated vide order dtd. 29/5/2009.

(3.) The reason for termination was on the alleged ground of obtaining employment on the basis of false documents. The termination order dtd. 29/5/2009 was challenged by way of a writ petition before the High Court vide WP(S) No.2759 of 2009. There was a bunch of litigations of identical orders under challenge and all these bunch writ petitions came up for hearing before the High Court on 7/8/2009. The High Court allowed these writ petitions solely on the ground of the same having been issued without granting any opportunity of hearing to any of the petitioners including the present petitioner. The High Court had reserved the right of the department to take appropriate steps after complying the principle of natural justice and fair play while the order of termination was set aside. Pursuant to which the petitioner and other similarly placed persons were taken back in service.