SANDEEP SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner approached this Court impugning the order dated 21.11.2019 whereby the petitioner has been disengaged from service with immediate effect.

(2.) Learned counsel for the petitioner submitted that the petitioner was engaged as Technical Assistant under MGNREGA Scheme vide Letter dated 22.02.2012 and has been satisfactorily working since then. All of a sudden, he has been disengaged vide impugned Order dated 21.11.2019 merely because he has been falsely implicated in one FIR registered under the Prevention of Corruption Act, 1988.

(3.) The submission is that the order has been passed without affording opportunity of hearing to the petitioner and further the matter is still to be finally adjudicated upon in the criminal case. The petitioner has been disengaged merely on the registration of FIR, the matter is still being investigated.