KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY virtue of present petition, Karan Singh son of Sh. Ajmer Singn - a resident of CVD Kakar Majra, Distt. Ambala, seeks quashing of the order, copy of which is Annexure P -4. Needless to state that by virtue of order, copy of which is Annexure P -4 services of the petitioner have since been terminated.

(2.) SOME of the facts precipitated to determine the question in controversy are that the petitioner was registered with the Employment Exchange at Naraingarh. He got his name transferred to the Employment Exchange at Chhachhrauli, His name was sponsored by the Employment Exchange, Chhachhrauli for the post of Cattle Attendant. Thereafter, petitioner received appointment letter for the post of Cattle Attendant, which is a class IV post. He joined the post and was placed on probation. On 1.5.1998, a show cause notice had been issued to the petitioner on the grounds that he was not entitled to be registered with the Employment Exchange, Chhachhrauli and consequently could not have been so appointed. Petitioner submitted his reply to the show cause notice and after considering the same, impugned order, copy of which is Annexure P -4 had been passed.

(3.) NEEDLESS to state that in the reply filed jointly by respondents No. 1 and 2, petition as such has been contested. The defence offered by the respondents is that the petitioner has been living in village Dadupur Jat -tan, PO Ledi, Tehsil Chhachhrauli, Distt. Yamuna Nagar with his wife since February, 1996. His name was transferred from the Employment Exchange, Naraingarh to the Employment Exchange, Chhachhrauli. However, he is a permanent resident of village Harbhon, P.O. and Tehsil Naraingarh, Distt. Ambala. Petitioner himself has given his permanent address of Naraingarh. As per the respondents, the petitioner has adopted unfair means to get his name transferred from the Employment Exchange, Naraingarh to the Employment Exchange, Chhachhrauli with the sole objective of getting himself so appointed.