ROBIN JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of parties, the matter is finally heard.

(2.) Present petition has been filed challenging the order dated 14.2.2019 passed by respondent No.2 whereby, services of the petitioner has put to an end by assigning reason about non clearing of Hindi typing examination.

(3.) The petitioner has contended that aforesaid condition does not find place in the appointment order of the petitioner. He has pointed out annexure P/2 dated 3.11.2012 wherein, condition No.1 says that in case of petitioner not passing Hindi typing examination, he will be placed in the minimum of pay scale. It is further averred that the petitioner's appointment was of 3.11.2012 and respondent authority has considered policy dated 29.9.2014 with retrospective effect and in terms of Clause 6.5 of the policy of 2014, has passed the impugned order which is not permissible and accordingly, has prayed for quashment of the impugned order.