GURMINDER SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) In this writ petition filed under Art. 226 of the Constitution of India, the petitioner has prayed for quashing the termination order dt. 21.07.2003 (Annexure-10) issued by.the respondent and No. 3 and further prayed that respondents may be directed to reinstate the petitioner in service with all consequential benefits.

(2.) As per facts of the case, the petitioner was permanent employee of Rawla Kriay Vikriay Sahakari Samiti Ltd. Rawla (hereinafter referred to as the "Samiti" only) and his services were terminated vide order dt.21.07.2003 while publishing the order in daily newspaper. The grievance of the petitioner is that his termination is in violation of the principles of natural justice because the order impugned has been passed without holding any enquiry or without providing any opportunity of hearing upon the allegations against the petitioner for will full absent from duty.

(3.) Learned counsel for the petitioner submits that the-petitioner was always ready to join his duties but he was not allowed to join his services deliberately by the respondents.