GIRRAJ SINGH SIKARWAR Vs. STATE OF MP

JUDGEMENT

(1.) It is the case of the petitioner that he was appointed as Assistant Grade III on 17-10-2015 in 15 th Battalion NCC Gwalior. It is mentioned that since, the mother of the petitioner is old therefore, the petitioner went on leave. The cousin brother of the petitioner namely Shri Shatrughan Singh @ Batera was killed on 3-4-2017, therefore, the petitioner was afraid of his life.

(2.) It is the case of the petitioner that by order dated 17-10-2019, his services have been terminated on the ground of unauthorized absence. It is further submitted that although it is mentioned in the impugned order that the petitioner did not respond as well as also did not join his services, inspite of the service of notice, but it is submitted that since, the petitioner did not read the news papers therefore, he was not aware of the information published in the news paper. The appeal has also been dismissed. Thus, it is prayed that the order of termination has been passed without following the principles of Natural Justice as well as without conducting full fledged enquiry. Heard the learned Counsel for the petitioner.

(3.) The only contention of the petitioner is that the principles of Natural Justice were violated and no full fledged departmental enquiry was conducted.