OM PAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner impugns the order dated 14.11.2014 by which his services were terminated on the ground that he is unfit to hold a public post keeping in view his conviction of four months under Section 138 of Negotiable Instruments Act.

(2.) On a prior occasion, the petitioner approached this Court when he was under suspension for the aforesaid alleged misconduct and this Court on 26.09.2014 passed order in CWP-20183-2014 directing the respondents to consider the case of the petitioner by giving liberty to the petitioner to make a representation in this regard. After issuance of a show cause notice, the respondents have now passed the impugned order viz the petitioner on the ground that his entire service record has no other blemish except the fact that he was convicted for four months under Section 138 of Negotiable Instruments Act.

(3.) The respondents, as a measure of justification reiterate the reason which has been given in the impugned order itself.