MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition preferred under Article 226 of the Constitution of India impugns order dtd. 24/8/2018 (Annexure.4) passed by the Director, Secondary Education, Bikaner, whereby the petitioner has been dismissed from services.

(2.) The facts lying in a small compass have caused grave repercussion on petitioner's career.

(3.) Mr. Paliwal, learned counsel for the petitioner argued that as a consequence of setting aside of the petitioner's conviction, the sole ground on which the petitioner had been dismissed from services itself has lost its legs and, therefore, impugned order of dismissal from services cannot continue.