MEWARAM Vs. I.T.I., BALOTRA

JUDGEMENT

(1.) The appellant has filed this special appeal under Sec. 18 of the Rajasthan High Court Ordinance against the order dated 22.7.1996 passed by the learned Single Judge of this Court in S.B. Civil Writ Petition No. 3380/95 whereby the writ petition of the appellant has been dismissed.

(2.) The brief facts relevant for the disposal of this appeal may be stated as follows : The respondents sent requisition to the Employment Exchange, Barmer for sending names of candidates for purpose of direct recruitment against vacancies of two posts of peon and six posts of workshop attendant lying vacant with the respondents. Respondent No. 1 obtained non-availability certificate from the office of Divisional Commissioner, Jodhpur vide its letter dated 1.5.1995. The Employment Exchange, Barmer sent the name of the appellant (sic) was called for written test as well as interview and he was selected. He was given appointment to the post of workshop attendant which was lying vacant in the regular pay scale of that post under proviso to Rajasthan Class-IV Service (Recruitment and other Service Conditions) Rules, 1963. In pursuance of the aforesaid appointment order, the appellant joined his duties in the forenoon of July 10, 1995 in the office of respondent No. 1. Suddenly without any reason and without giving any notice or opportunity of being heard to the appellant, his service were terminated by the respondent No. 1 with effect from 20.9.1995 on the ground that approval for the above post was not received from respondent No. 2. Being aggrieved by the aforesaid termination order, the appellant approached before the single Judge of this Court by filing Writ Petition No. 380/95 but the above writ petition has been dismissed.

(3.) We have heard learned Counsel for the appellant.