LOKESH Vs. HIGH COURT OF M. P., JABALPUR

JUDGEMENT

(1.) The petitioner has approached this Court by filing the present petition and praying for the following reliefs:

(2.) The petitioner was initially appointed on daily wages under the contingency fund with Civil Court, Manasa in the year 2014. Thereafter, by order dtd. 26/07/2014, services of the petitioner were continued in the work charged establishment. The petitioner was thereafter served with a show cause notice dtd. 03/12/2016 in which allegations of unauthorized absent from duty were leveled from 26/11/2016 till 03/12/2016, i.e. when the show cause notice was issued. Pursuant to the aforesaid notice, which was served on the petitioner on 05/12/2016, services of the petitioner were terminated vide order dtd. 06/12/2016. Petitioner then moved a representation/mercy petition before the Registrar General, Jabalpur, however the said representation was also dismissed vide order dtd. 23/02/2019.

(3.) Learned counsel for the petitioner submits that before passing the order impugned, he was not granted with adequate opportunity of hearing, inasmuch as, a show cause notice dtd. 03/12/2016 was received by him on 05/12/2016, but since the petitioner was not keeping well and was also looking after his old ailing father, was not in a position to submit reply and yet the respondents in a hurried manner passed the impugned order of termination dtd. 08/12/2016.