CHANDANRAM RATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel appearing for parties.

(2.) Challenge in this petition is to the order dated 24.03.2012 (Annexure - P/3) whereby, without giving one month's notice in advance or paying one month's salary in lieu of notice, as provided under Rule 14 (ii) of the Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004 (for short 'the Rules,2004'), the services of the petitioner has been terminated before completion of his contract period i.e. from 14th October, 2011 to 13th October, 2012.

(3.) Learned counsel appearing for the petitioner submits that there is a clear violation of statutory provisions and, as such, the impugned order is vitiated. Thus, the impugned order may be quashed and the petitioner may be reinstated in service for the remaining period till completion of the contract period.