ANAND MOGHE Vs. CHAIRMAN SPECIAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a writ petition under Articles 226 and 227 of the Constitution of India challenging the order by which the services of the petitioner have been terminated.

(2.) IT is not in dispute that the petitioner was appointed as Lower Division Clerk by the Chief Executive Officer of the Special Area Development Authority, Harda by order dated 26-8-1988 (Annexure A ). In this order it is mentioned that the petitioner would be on probation for two years and his services can be terminated at any time without assigning any reason. This probation period was extended by order dated 31-8-1990 (Annexure B) for a period of one year. His services were terminated by order dated 15-11-1990 (Annexure C) on the ground that he was appointed without following the prescribed procedure.

(3.) THE petitioner's case is that he was appointed after regular interview and he was qualified for the post. According to him, his services have been terminated because he was appointed at the time when the Chairman of the SADA was a Congress worker and at the time of his termination this office came to be held by a person belong to another political party.