BRIJESH KUMAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking quashment of the order dated 04.01.2018 (Annexure-P/4) passed by respondent No.4 whereby the petitioner's contractual appointment has been terminated on the ground that a crime has been registered against him vide Crime No.348/2017 for the offence punishable under Sections 294 , 323 , 506 and 34 of the Indian Penal Code and Sections 3(1)(r) , 3(1)(s) , 3(2) (v-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989, and he was retained in jail and after filing of the challan, he was released on bail.

(3.) The impugned order further contained that Clause-16(1) of the Scheme of Madhya Pradesh State Employment Guarantee Council dated 02.06.2012, provides termination of the petitioner under the existing circumstances, accordingly, the said order has been passed. An appeal was also preferred by the petitioner, but the same was dismissed by order dated 07.03.2018 (Annexure-P/8).