RAM KUMAR CHOUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 20.04.2011 (Annexure P/1) whereby, the services of the petitioner, who was regularized on the post of Sthal Sahayak, by order dated 13.08.2008, was cancelled holding that he was not fit to be retained in service under the condition No. 8 of the appointment order dated 13.08.2008.

(2.) THE brief facts, relevant for adjudication of the lis is that the petitioner was regularized on the post of Sthal Sahayak by order dated 13.08.2008 (Annexure P/3) subject to several terms and conditions. Condition No. 8 of the aforesaid order provides that the appointment of the petitioner was subject to character verification by the police and on verification, if any adverse remark is found, the services would be cancelled without any notice. Accordingly, by order dated 20.04.2011 (Annexure P/1) the services of the petitioner was cancelled under condition No. 8 of the appointment order dated 13.08.2008 (Annexure P/3).

(3.) THE petitioner was held guilty for the offence committed by him when he was aged about 10 years, though, he was let off with a warning and no sentence was imposed upon him. The appointment of the petitioner was subject to police verification as prescribed in condition No. 8 of the terms and conditions of the order dated 13.08.2008 (Annexure P/3).