YOGESH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was appointed as member of the UIT Alwar on 4-3-2002 by the State of Rajasthan under Sections 9, 12 and 14 (Ka) of the UIT Act, 1959. Earlier the petitioner was Chairman of UIT, Alwar.

(2.) The State Government vide order dated 12-4-2002 withdrew the nomination of the petitioner and cancelled the appointment order of the petitioner dated 4-3-2002.

(3.) Aggrieving and dissatisfied with the order of cancellation dated 12-4-2002 the petitioner preferred this writ petition and assailed the order dated 12-4-2002 on the ground that the order dated 4-3-2002 cannot be cancelled without affording opportunity of being heard. Since no opportunity of being heard has been provided to the petitioner and the order dated 12-4-2002 has been passed by the State Government which is per se contrary to the principle of natural justice.