BACHI SINGH Vs. CHIEF DEVELOPMENT OFFICER, NAINITAL

JUDGEMENT

(1.) BY means of this Writ petition, moved under Article 226 of the Constitution of India, the petitioner has challenged the order dated 25.6.1997 (copy Annexure -3 to the writ petition) whereby his services were terminated from the Group 'D' post.

(2.) BRIEF facts of the case, as narrated in the writ petition, are that the petitioner was appointed as Class IV employee as 'Patrawahak' in the Kshetriya Gramya Vikas Sansthan of Rural Development Department. He joined his duties on 23.11.1995 in pursuance of the appointment letter dated 22.11.1995 (copy Annexure -1 to the writ petition). Before the appointment, an interview was held on 20.11.1995 on the basis of the list, containing names including that of the petitioner, forwarded by the Employment Exchange. However, suddenly the services of the petitioner were terminated w.e.f. 25.6.1997 (copy Annexure -3 to the writ petition). The petitioner has challenged the said order on the ground that he had completed more than one and a half years unblemished services to the satisfaction of all his superiors. It is further alleged in the writ petition that the petitioner's services were wrongly terminated in violation of the rules.

(3.) I heard learned counsel for the parties and perused the affidavit, counter -affidavit and rejoinder - affidavit along with the annexures annexed thereto.