ANKIT PANCHAL Vs. STATE OF M. P.

JUDGEMENT

(1.) The petitioner has filed the present petition, challenging the order dated 5.10.2018 as well as the appellate order dated 26.2.2019.

(2.) The petitioner was initially appointed vide order dated 1.7.2015 on the post of Block Co-ordinator. By order dated 11.8.2017 he was transferred to Panchayat and Rural Development Department at Development Block Joura, District- Morena, M.P. under the Pradhan Mandri Aawas Yojana (Gramin) Scheme. That, while he was posted at Jhabua an order was passed on 5.10.2018 by the Chief Executive Officer terminating the contractual services of the petitioner on account of negligence towards the services of the petitioner. Being aggrieved by the said order, the petitioner has filed an appeal before the Commissioner. The Commissioner vide order dated 26.2.2019 has dismissed the said appeal. Being aggrieved by the said order, the petitioner has filed the present petition.

(3.) Learned counsel for the petitioner submits that, the impugned order of termination is stigmatic in nature and therefore, the same could not have been passed by the respondents without holding any enquiry. He further relied on the judgment passed by this Court in the case of Ramcharan vs. State of M.P.and others passed in Writ Petition No.16572/2014 and other connected writ petitions decided on 2.8.2017.