SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE have heard the learned counsel for the parties at length and perused the record of the case.

(2.) THE petitioner was employed as a driver on the basis of the driving licence Annexure P-1. After appointment, on an enquiry having been made from the licensing authority, the respondents have discovered that the original licence produced by the petitioner, is fake. Consequently, the petitioner's services have been terminated,

(3.) LEARNED counsel for the petitioner has vehemently argued that the impugned order is liable to be quashed on the ground that it has been passed without complying with the rules of natural justice.