TALWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner challenges the order dated 26.07.2011 (Annexure P-1), whereby he was dismissed from service while under probation. The reason for dismissal was that an FIR No.37 dated 06.07.2011 under Sections 376, 506 IPC, Police Station Chaudharian, District Kapurthala was registered against him. On the basis of report sent by the District Education Officer (SE), on account of committing the offence of moral turpitude, the said order was passed by the Director General School Education, Punjab.

(2.) The appeal was also dismissed on 24.12.2012 (Annexure P-4) by the same official, though it was recorded that the personal hearing was given by the Secretary School Education-respondent No.1. The same is also subject matter of challenge.

(3.) It is the pleaded case of the petitioner that he was appointed on 13.03.2006 on contract basis by respondent No.1 on the post of Computer Faculty under the ICT Project of the Government. The services were regularized on 29.06.2011 by the respondent No.2 w.e.f. 01.07.2011 as per the notification dated 02.12.2010, as he had all the requisite qualifications. As per the petitioner he was governed under the Punjab Government Conduct Rules, 1966 and Punjab Civil Services (Punishment & Appeal) Rules, 1970.