SANJAY CHOWDHURY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner being aggrieved with the order of termination dtd. 8/2/2021, from his post of Regular Casual Worker, in Shallang, Public Health Centre, West Khasi Hills District, is before this Court praying for quashing of the termination order and for re-instatement.

(2.) The petitioner as pleaded and as per the materials on record, was a Casual Worker, who was put into the Regular Casual Worker Scheme in 2019. It appears that, due to prolonged unauthorized absence, for the period from 1/10/2019 to February, 2021, the petitioner was automatically terminated by the respondents.

(3.) It has been contended on behalf of the petitioner that, the absence was unintentional and was due to the illness of his son, that prevented him from attending to his duties. It is also argued that, the termination order is illegal, as the petitioner was not heard, before such order was passed. Mr. S. A. Sheikh, learned counsel for the petitioner therefore, prays that opportunity of hearing should be afforded to the petitioner, to place his case before the respondents.