SANJAY SAXENA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution challenges the order dated 07.03.2009 (Annexure P/1) whereby petitioner was removed from service.

(2.) THE petitioner was appointed on contract basis by order dated 02.01.2007. This appointment was made for three years. The petitioner was served with a show cause notice dated 27.01.2009 (Annexure P/7). It was alleged against the petitioner that he is the owner of matador vehicle No. MP 04K 2691. In the said vehicle, sizeable number of text books which were to be freely distributed amongst the pupil, were carried to "Kabadi". These books were sold to said Kabadi. The petitioner filed his reply on 19.01.2009 and admitted that he is co -owner of the said vehicle. However, other allegations were denied. Respondents removed the petitioner on the basis of his explanation. Learned counsel for the petitioner contended that said order is against the principle of natural justice.

(3.) PRAYER is opposed by the other side.