(1.) This writ petition shall also governed the disposal of Writ Petition No. 7218/2018 as common question of law and fact is involved in the matter.
(2.) The petitioner has filed the present petition challenging the order dated 16.02.2018 passed by respondent No. 3 thereby terminating the services of the petitioner.
(3.) The petitioner was initially appointed on the post of UDT vide order dated 19.09.1996. He was promoted to the post of Head Master. In the year October 2012 to March 2017, the petitioner was working on deputation as Block Resource Co-ordinator in Janpad Shiksha Kendra Tamiya and in June 2017 he was transferred to Block Resource Co-ordinator in Janpad Shiksha Mohkhed. The Block Resource Co-ordinator who is working at Tamiya centre has made a complaint against the petitioner and on the basis of the said complaint, respondent No. 3 issued a charge-sheet against the petitioner. Thereafter an enquiry officer was appointed and in the said enquiry report, it was found that the first charge relating to opening of Account No. 60232622181 without obtaining the permission of the senior officer was proved and remaining two charges were not found proved against the petitioner. The Collector thereafter passed an order dated 16.02.2018 thereby terminating the services of the petitioner. Being aggrieved by that order, the petitioner has filed the present petition.