PAWAN KUMAR SHARMA Vs. ANANDALAYA EDUCATION SOCIETY

JUDGEMENT

(1.) The present petition is filed by being aggrieved and dissatisfied with the impugned order dtd. 10/10/2022 passed by the respondent - society, by which, the services of the petitioner is terminated, and therefore, the petitioner has filed this petition under Article 226 of the Constitution of India.

(2.) Brief facts of the case are as such that the petitioner made an application on 26/8/2019 for appointment as a Principal of Anandalaya Education Society. It is the case of the petitioner that the necessary selection procedures were conducted on 30/11/2019 and 1/12/2019. Consequent to that, the petitioner was selected and appointed as Principal of the college, which is run by the respondent. He was appointed by appointment letter dtd. 3/12/2019. It is further the case of the petitioner that the letter of appointment states that the petitioner was appointed on probation basis for a period of one year and subsequently by office order dtd. 29/12/2020, the respondent has confirmed the services of the petitioner. It is the case of the petitioner that various allegations were made against the petitioner and consequently departmental proceedings were initiated, and thereafter, a charge-sheet against the petitioner dtd. 11/2/2022 has been served to the petitioner and thereafter, the respondent has passed order dtd. 11/2/2022 for suspension of the petitioner on temporary basis.

(3.) Heard learned advocate Mr. Prithvirajsinh Jadeja assisted by learned advocate Mr. Jaimin A. Gandhi for the petitioner and learned Senior advocate Mr. Dhaval C. Dave assisted by learned advocate Mr. Udit N. Vyas for the respondent.