SANJAY BHARTI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY way of this petition, the petitioner seeks to impugn and challenge the legality and propriety of the order of termination dated 30.12.2010 (Annexure P/3). The petitioner is also challenging the appellate order dated 05.07.2011 (Annexure P/4).

(2.) BRIEF facts, as culled out from the pleadings of the parties are as under:

(3.) ON the other hand, Shri Prasun Kumar Bhaduri, learned P.L. for the State, supported the order impugned and submitted: the petitioner's termination is termination simplicitor and not stigmatic and has been passed strictly in accordance with regulation 59 of the Police Regulations and the terms and conditions of order of appointment, and the petition is devoid of substance. For this, reliance has been placed upon the judgment of Supreme Court in the case of Kendriya Vidyalaya Sangathan v. Arunkumar Madhavarao Sinddhaye & Anr., 2006 AIR SCW 5744.