DINESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) Petitioner's contractual services were terminated by the respondents vide office order dtd. 26/9/2018. Hence, he has preferred instant writ petition.

(2.) Bare minimum facts required to be noticed for the adjudication of this petition are that the petitioner was appointed as Physical Education Teacher (PET) on contract basis on 27/10/2016 at GSSS Bathu Tippri. On 10/8/2018 (Annexure A-3), the respondents issued a notice to the petitioner calling upon him to explain his position in respect of suppression of material information by him concerning the fact that he had been convicted at the time of his appointment on 27/10/2016 and that he had furnished false information regarding this aspect at the relevant time. The petitioner furnished his reply to the notice on 24/8/2018 (Annexure A-4). The respondents were not satisfied with the explanation given by the petitioner, hence, following office order was passed on 26/9/2018 (Annexure A-6), terminating his contractual services:-

(3.) Submissions:-