AYUB KHAN Vs. RAJASTHAN BOARD OF MUSLIM WAKFS

JUDGEMENT

(1.) BY way of the instant writ petition, the petitioner has approached this Court against the order Annexure -10 dated 13.1.2000 whereby the petitioner's services were terminated.

(2.) FACTS in brief as set out in the writ petition are that the petitioner was given temporary part time appointment on the post of a clerk in the Rajasthan Board of Muslim Wakfs for being posted at its Jodhpur office vide order dated 4.4.1995. The appointment of the petitioner was made in the pay scale of Rs. 950 -1680 prescribed for L.D.C. The appointment order Annexure -2 specifically stipulated that the appointment was purely temporary and the petitioner's services were liable to be terminated at any moment and without any prior notice. The services of the petitioner were thereafter extended for a period of one year vide order Annexure -3 dated 17.10.1996. He was further granted extension for a period of three months and one year vide orders Annexure -4 dated 18.3.1997, and Annexure -5 dated 2.5.1998 respectively.

(3.) THE petitioner submitted a reply to the aforesaid notice on 8.9.1999 vide letter Annexure -8. It was claimed in the reply that the petitioner was appointed as a L.D.c. and was not having any experience of accountancy but despite that, he was forced to perform the duties as an Accountant. He pleaded that the mistakes and errors which occurred while making entries in the cash book etc. could be attributed to his lack of knowledge of accountancy. The petitioner, by way of the reply requested that the notice for initiation of disciplinary proceedings be dropped.