HEERA LAL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Assailed herein is an order dtd. 28/2/2018 (Annexure P-3) vide which services of the petitioner have been terminated on the ground that he has violated condition No.10 of the appointment letter.

(2.) For ready reference condition No.10 as contained in the appointment letter is reproduced hereinbelow:-

(3.) Petitioner applied for the post of 'Warder' in 'Backward Class' Category vide advertisement dtd. 12/10/2011. He appeared for the fitness test on 12/4/2012 followed by interview on 14/6/2017 and thereafter an appointment letter was issued on 7/12/2017. However, his services were terminated vide impugned order dtd. 28/2/2018 (Annexure P-3). He submitted representation dtd. 17/7/2018 (Annexure P-4) before respondent No.3 which was rejected vide an order dtd. 1/8/2018 (Annexure P-5). Petitioner then filed an appeal before Additional Director General of Police-respondent No.2 which too was dismissed vide order dtd. 25/10/2018 (Annexure P-7).