SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY way of present petition, petitioner is assailing order dated 26.5.1989 (Annexure P-12) terminating the services of the petitioner (daily wager) with immediate effect.

(2.) UNDISPUTED facts of the present case are that the petitioner was appointed as daily wager in the office of respondent No.3 w.e.f. 16.12.1986. He was allowed to work. The petitioner remained absent from duty from 29.9.1988 to 5.1.1989; charge-sheet was issued to the petitioner on 30.1.1989; petitioner submitted his reply to the charge-sheet on 13.2.1989 saying he remained absent due to illness. Enquiry Officer submitting his finding of enquiry on 7.4.1989. Thereafter, the petitioner was issued show cause notice vide order dated 11.4.1989. The petitioner submitted his reply to the show cause notice on 26.4.1989. He was heard personally on 18.5.1989. Ultimately, order terminating the service dated 26.5.1989, impugned herein, was passed against the petitioner.

(3.) AS per the petitioner, his services were terminated because he could dare to approach this Court. Petitioner further states that no presenting officer was appointed to conduct the departmental enquiry and the petitioner was not allowed to produce his defence evidence. Petitioner was not allowed to inspect the attendance register.