NEERAJ KUMAR GUPTA Vs. STATE OF M.P

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution the petitioner has prayed for setting -aside the orders Annexure P -1 & Annexure P -2. In nutshell, it is contended that the petitioner and three other persons namely Manoj Kumar, Rakesh Shivhare and Sanjeev Kumar were appointed as Guruji by order Annexure P -4 in November, 1997. They were appointed in Gram Panchayat "Khod Sahariya". The resolution dated 12.07.2000 was passed behind the back of the petitioner and pursuant to said resolution, the impugned orders Annexure P -1 & P -2 were passed whereby the petitioner's services were terminated. The similarly situated persons namely Shri Sanjeev Kumar Rusia and Manoj Kumar Geda filed Writ Petition No.1425/2000. The said petition was decided on 20.10.2005, Annexure P -7. It is submitted that the present petitioner and the petitioners in W.P.No.1425/2000 were appointed by common order and were terminated by same order. Reason for their termination is the same resolution and, therefore, petitioner is entitled to be treated similarly.

(2.) PRAYER is opposed by Ms. Nidhi Patankar.

(3.) I have heard learned counsel for the parties.