MATHURA PRASAD SHARMA Vs. JANPAD PANCHAYAT, SHEOPURKALAN

JUDGEMENT

(1.) NOTICE of admission was given. The respondents have been served. No one has put in appearance.

(2.) THE short argument raised on behalf of the petitioner is that he was given employment on 24th of May, 1994. This is sought to be brought to an end by passing an order on 27th of September, 1994. I have perused the order dated 27th of September, 1994. All that it says is that the petitioner and some other employees did not give correct information to the respondents at the time of seeking employment. Nothing is apparent from the order as to what wrong information was given. The order annexure P/8 does not give any process of reasoning.

(3.) FOLLOWING the ratio of decision given by the Division Bench, similar order was passed in writ petition No. 1971 of 1990 decided On 19th of October, 1994 [(Subhash Chandra Parashar v. The Janpad Panchayat, Gohad and others) 1995 (I) VIBHA 192].