GAJENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 24.04.2017 whereby his contractual appointment and his service has been terminated by invoking the Clause Nos.6 and 13 of the terms and conditions of the appointment order.

(2.) Vide order dated 05.01.2011, the petitioner was appointed as Sub-Engineer (Contractual) by Additional Collector and District Programme Co-ordinator Distirct Dhar for a period of one year on the fixed pay of Rs.10,350/- per month. As per condition no.10, subject to the satisfaction of the work, his services are liable to the extended for the next year. According to the petitioner, all of a sudden, vide order dated 24.04.2017, his services has been terminated without giving any opportunity of hearing, without giving any show- cause notice and without conduction any enquiry. He worked with utmost satisfaction of the higher authorities and there was no allegation and complaint against him. His appointment was continued from time to time after due verification of his work, therefore, his appointment has wrongly been cancelled by invoking the Clause Nos.6 and 13 of the terms and conditions of appointment order.

(3.) Against the aforesaid order, he preferred an appeal before the Commissioner, but that too has been dismissed vide order dated 07.09.2017.