RAGHUBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAGHUBIR Singh through present petition filed by him under Article 226 of the Constitution of India, seeks issuance of a writ in the nature of certiorari so as to quash order, Annexure P-3 vide which his services were terminated.

(2.) BRIEF facts of the case reveal that petitioner was appointed as driver on adhoc basic with Kurukshetra Central Cooperative Consumers Store Limited, Kurukshetra on December 3, 1976. As his work and conduct was excellent, he was regularised in service vide order dated April 1, 1977. The fact that he had been admirably working and his conduct had been excellent through-out, would be manifest from the certificate issued to him on May 9, 1989. However, to his misfortune, when he had put in 14 years' service, he was shown the door vide order, Annexure P-3, dated July 13, 1990, which reads thus :

(3.) MR. Kapoor, learned counsel for the petitioner has raised number of points but all that requires to be noticed is that order, Annexure P-3, was passed without giving show cause to petitioner for hearing in the matter as also that even as per the rules relied upon by respondents i. e. Staff Service Rules of the Haryana State Federation of Consumers' Cooperative Wholesale Stores Limited, a regular employee was entitled to at least three months pay in lieu of notice whereas in the present case only one month's pay was given to him.