JAGDISH KUMAR JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has filed the present writ petition against the discharge of his contractual employment vide order dtd. 22.10.2009 on the post of Gram Rojgar Sahayak.

(2.) THE petitioner was working as Gram Rojgar Sahayak in Panchayat Samiti, Mundwa, Dist. Nagaur. A notice Annex. 2 dtd. 2.6.2009 was served upon him to show cause as to why on the date of inspection carried out by the Block Development Officer on 25.4.2009, he was not even present and the villagers informed the Inspecting Authority that for last 2 to 3 days, he is not coming to the office and that is causing trouble in the Scheme of NREGA. Another notice was served upon him vide Annex. 4 dtd. 13.10.2009 calling upon him to furnish the explanation on 21.10.2009. The petitioner did not cooperate in the matter and did not appear before the concerned authorities and consequently, under the order of the Dist. Collector, Nagaur, who is the Coordinator of the Scheme under the NREGS Act, the contractual employment of the petitioner, who was working as Gram Rojgar Sahayak was discharged on 22.10.2009. The petitioner still obtained a certificate from the concerned Sarpanch of the Gram Panchayat, Gothda on 11.12.2009 that the petitioner was working constantly from 13.4.2008 till date.

(3.) THE learned counsel for the petitioner, Mr. Kaushal Sharma, submitted that the petitioner gave his explanation for the date of inspection on 25.4.2009 that he was not in the office because he had gone to the Post Office, Bhadana for correction of some entries and no enquiry or verification was made from the concerned Post Office for his presence there.