BHUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of notice of termination dated 5.10.2007, Annexure P.13.

(2.) Case of the petitioner is that he was working as a Lecturer Communication Skill with the Management of Guru Teg Bahadur Khalsa Institute of Engineering and Technology, Chhapianwali, Malout. He was selected on 27.7.2006 vide Annexure P. 6. He was given appointment letter dated 28.7.2006, Annexure P.7. He joined service on 31.7.2006. He was given another letter dated 26.5.2007 to the effect that he will be on probation for a period of one year w.e.f. 1.8.2007. Thereafter, his salary was reduced on his questioning this, He was served termination notice dated 5.10.2007, Annexure P. 13. His work and conduct was satisfactory as per certificate dated 3.9.2007 issued to him.

(3.) It is submitted on behalf of the petitioner that order of termination of his services amounted to a stigma and the same having been passed without any enquiry, was illegal, in view of law laid down by the Hon'ble Supreme Court in VP Ahuja V/s. State of Punjab and others, 2000 AIR(SC) 1080.