MANISH DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. The petitioner has filed the present petition challenging the order dated 29/05/2018, by which his services have been terminated as well the Appellate order dated 27/10/2018 and Circular dated 1/12/2015.

(2.) An advertisement was issued by the respondent no.2 inviting applications from eligible candidates for their appointment on the post of Manager under MBREGS Scheme. The petitioner has submitted his candidature for appointment on the said post and on the basis of merit, he was selected and appointed on the post of Manager, on contractual basis in the services of respondent no.2/Council and was posted in Janpad Panchayat, Chicholi vide order dated 21/11/2006. The petitioner, thereafter, transferred vide order dated 30/03/2007 from District - Betul to District - Rajgarh(Biaora) (M.P.). The petitioner has performed his work satisfactorily and, therefore, his contractual period was extended by the respondents from time to time. Thereafter, vide Resolution dated 10/12/2010, the designation of the petitioner was changed from "Manager" to "Assistant Programme Officer" vide order dated 16/11/2012.

(3.) The respondent no.4 with a malafide intention has passed the order dated 29/05/2018 exercising power given under Clause 6 of Circular dated 1/12/2015 which is amended by order dated 31/12/2016 terminating the services of the petitioner by a stigmatic order on the ground of dereliction in duties, negligence, supervisory lapses and financial irregularities. Being aggrieved by the said order, the petitioner has preferred an appeal before the Appellate Authority. The said appeal was also dismissed by the Appellate Authority vide order dated 27/10/2018. Being aggrieved by these orders, the petitioner has filed the present petition.