SAHDEV Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court assailing the order dated 13.01.2011 (Annexure P-3), vide which appointment issued to the petitioner stands cancelled.

(2.) It is the contention of the counsel for the petitioner that the petitioner, in response to an advertisement dated 13.08.2009, applied for the post of JBT Teacher under the General Category, for which 4074 posts were advertised. Petitioner was placed in merit list at Sr. No. 1857. While submitting his application for appointment to the post of a JBT Teacher (Annexure R-1), he had given the address of Rohtak. After selection when the choice of station was called for, petitioner had given his address of Karnal (Annexure R-2).

(3.) In pursuance to the said information given by the petitioner with regard to his complete address as Karnal, he was allotted to District Karnal, who was stationed at Taprana. Appointment letter dated 14.12.2010 (Annexure P-1) was issued to the petitioner. In pursuance thereto, petitioner joined the said post on 04.01.2011 (Annexure P-2).