LAWS(MPH)-2010-3-107

RAKESH CHANDRA KEIN Vs. STATE OF M P

Decided On March 03, 2010
RAKESH CHANDRA KEIN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The petitioner before this Court has filed this petition challenging the order dated 12.06.2009 (Annexure P/1) passed by District Project Director, District Education Centre, Behind, by which his services have been put to an end.

(2.) The contention of the petitioner is that he was appointed as Assistant Engineer in Rajeev Gandhi Shiksha Misson vide order dated 05.03.1999 on contractual basis for a period of one year. The petitioner has further stated that the tenure was extended from time to time and on 12.06.2009 without granting any opportunity of hearing to the petitioner a stigmatic order was passed for discontinuing the services of the petitioner. He prayed for quashing of the aforesaid order.

(3.) Learned counsel for the petitioner has relied upon judgments delivered by this Court in the case of Umesh Kumar Trivedi Vs. State Committee, Rajiv Gandhi Prathmik Shiksha Mission and others, 2002 (2) M.P.L.J. 391, Rahul Tripathi Vs. Rajeev Gandhi Shiksha Misson, Bhopal, 2001(3) M.P.L.J., 616 and Jitendra Vs. State of M.P. and others, 2008(4)M.P.L.J., 670. His contention is that even though the petitioner was serving on contractual basis, the respondents could not have been terminated the petitioner from service without granting any opportunity of hearing especially in view of the fact that the impugned order is stigmatic in nature.