ANKUR SOOD Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) THE petitioner was recruited purely on contractual basis as a Computer Teacher in the year 2009 under the Information and Communication Technology Project, State of Punjab. The petitioner absented from duty w.e.f. 04.05.2010 without getting his leave duly sanctioned. Accordingly, a show cause notice was issued to him which was responded to by the petitioner furnishing the reason that on account of an accident suffered by his maternal uncle, he had to devote time for treatment of such relative at DMC, Ludhiana and then had to proceed to Mumbai. Having considered the reasoning furnished in the reply, the petitioner was apparently called upon to rejoin duties immediately but still the petitioner did not come present. Accordingly, vide impugned order dated 20.08.2010 passed by the Director General (School Education) Cum Chief Executive Officer, Punjab Information and Communication Technology Education Society (Annexure P -5), his services stand terminated w.e.f. 04.05.2010.

(2.) THE present writ petition is directed against the order dated 20.08.2010 (Annexure P -5).

(3.) HAVING heard counsel for the petitioner at length, I am of the considered view that no interference is called for in the present writ petition.