RAJENDRA SINGH Vs. STATE & ORS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 26.02.2016 (Annex.-4), whereby, the services of the petitioner have been terminated and relieving order dated 29.02.2016 (Annex.-5).

(2.) The petitioner applied for the post of Teacher Grade-II (Subject- English) and was selected by the respondents. However, as the petitioner had applied in the category of Ex-servicemen, the respondents on finding that as on the last date of submission of application, the petitioner was not an ex-serviceman and was not entitled to apply as such, passed the order Annex.-4 terminating the services of the petitioner. Whereafter, the petitioner was relieved by order dated 29.02.2016.

(3.) The plea raised in the present writ petition was that though the last date of submission of the application form was 10.10.2013, the petitioner had already applied for being discharged from Indian Air Force and the discharge though was given on 31.05.2014, the No Objection Certificate in this regard had already been issued by the Air Force and therefore, the petitioner was eligible as an Ex-serviceman when he applied.