JAGDEEP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner, who was working as X-ray Assistant with respondent No. 3, has approached this court impugning the communication dated 14/15.10.2010 (Annexure P-15), vide which his services were terminated.

(2.) Learned counsel for the petitioner submitted that in response to the advertisement issued, the petitioner applied for the job. After considering his candidature and finding him suitable, he was selected and was performing his duties to the satisfaction of the authorities. A show cause notice was issued to the petitioner on 10.8.2010 alleging that the Selection Committee had merely awarded him 39 marks, whereas inadvertently in the total, it was shown as 59, as a result of which he was selected. If his total secured marks are considered as 39, he will not be there in the select list on merit. The petitioner replied to the aforesaid show cause notice vide letter dated 24.8.2010 stating that total 59 marks given to him are correct. In fact, he is working in the College since 2001 having experience of more than 8-1/2 years, thus he was entitled to 10 marks for extra experience. He further submitted that the petitioner was not awarded extra marks for extra qualification as he was 10+2 with computer diploma. In fact, he was most meritorious candidate and had rightly been selected.

(3.) The termination of his services was totally un-called for.