SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is stated to have been engaged as a Guest Teacher by the respondent-Government (on contract although with no formal appointment letter issued to him), w.e.f. 12.10.2006, on which post he continued to work till 29.12.2011, on which date his services were terminated vide the impugned order Annexure P-5, on the ground that he had remained in police custody beyond 48 hours and was thereafter absent from duty for a period of more than 15 days.

(2.) Learned counsel for the petitioner submits that as a matter of fact an FIR alleging the commission of offences punishable under Sections 498-A/406/323/506/34 of the IPC, was registered against him at Police Station, Civil Lines, Karnal, due to which he was in custody for more than 48 hours; but immediately thereafter, upon being bailed out, he had applied to the respondents for being re-inducted into service as a Guest Teacher.

(3.) The contention is that the petitioner was not taken back in service on account of the FIR having been registered against him.