RAJESHDHAR TRIPATHI Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioner was selected for the post of Stenographer Grade-Ill by order dated 28.8.2002 vide Annexure P-7. Thereafter, vide order dated 4th September, 2002 contained in Annexure P-9, the letter of appointment was cancelled. The order of cancellation reads as under :

(2.) ASSAILING the aforesaid order, it is submitted by Mr. K.K. Mishra, learned counsel for the petitioner that before the aforesaid order was issued, no inquiry was held. On a perusal of the order, it would be crystal clear that there is such allegation which becomes quite stigmatic. Resisting the aforesaid submission it is contended by Mr. Ramesh Shrivastava, learned counsel for the respondent No. 2, Narmada Hydro Electric Development Corporation, Bhopal, that a preliminary inquiry was held vide Annexure R-5 at the level of administration but he is not in a position to show that the petitioner was asked to show cause or was even heard in the matter.

(3.) THE writ petition is accordingly disposed of without any order as to costs.