DISHAN SINGH DAHARIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner who was appointed as Stenographer (Hindi) in the Court of District and Sessions Judge, Durg was on probation and was posted at 16th Civil Judge, Class II, Durg has filed the present writ petition challenging the termination order dtd. 24/12/2019 passed by the District and Sessions Judge, Durg on the count that services of the petitioner are no more required. He has been terminated after paying him one month's salary as per the terms of appointment order dtd. 20/3/2018.

(2.) Brief facts as reflected from the record are that the petitioner was appointed as Stenographer (Hindi) vide order dtd. 20/3/2018 in the Court of District and Sessions Judge, Durg along with other 12 candidates. It has been further contended by the petitioner that the presiding Officer of Court of 3rd Civil Judge, Class I Durg where the petitioner was sent to discharge his duties has misbehaved with him on 30/1/2019, therefore, he has made complaint to the District Judge, Durg. It has been contended that it was alleged by the District and Sessions Judge, Durg vide its memo dtd. 5/8/2019 that the petitioner has directly sent the photocopy of the complaint dtd. 1/2/2019 before the Hon'ble High Court of Chhattisgarh, which is misconduct as defined in Rule 3(3)(d)(x) of the Chhattisgarh Civil Services (Conduct Rules),1965 and punishable under Rule 10 of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966.

(3.) He was directed to explain the Show Cause Notice within 3 days.