MUKESH KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) COUNSEL submits that Petitioner is holding qualification of Diploma in Civil Engineering and being qualified, was appointed as Civil Consultant/Junior Engineer (Civil) on contract basis on a consolidated pay vide order dt. 7/11/2005 and since then he is discharging his duties; however, without affording an opportunity of hearing, his services have been terminated by District Project Co -ordinator Tonk vide order dt. 30/09/2010 (Ann.5) and Respondent -5 who is holding the post of Librarian in Govt. Sr. Secondary School has been given appointment on the post of Jr. Engineer, who according to Petitioner is not eligible to hold the post.

(2.) ISSUE notice of writ and stay petition alongwith a copy of this order, as to why the petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired. PF & notices be filed within seven days, failing which stay order shall stand automatically vacated.