ABHINASH BHARGAVA Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) The petitioner has assailed the order dated 28.8.2009, whereby his appointment order dated 25.8.2009 is cancelled. The only ground to challenge this order is that it is passed without affording any opportunity of hearing. Reliance is placed on (Prakash Ratan Sinha vs. State of Bihar and others, 2009 14 SCC 690).

(2.) Shri R.P.Gupta, learned Deputy Govt. Advocate, on the other hand, supported the order. It is submitted that the petitioner was terminated within three days from the date of his appointment. It was in terms of condition No.(3) of appointment order (Annexure P/2). The same stand is taken by Mrs. Ami Prabal, learned counsel for the respondent No.2. Heavy reliance is placed by the respondents on approved list of institutions, issued by NCTE (Annexure R/2-3).

(3.) No other point is pressed by the parties.