RAMPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to issue experience certificate for his work for the post of Gram Rojgar Sahayak for the period from 27.05.2008 to 11.10.2011.

(2.) It is, inter-alia, indicated in the writ petition that the petitioner had worked with Gram Panchayat, Bhanisariya (Tej), Panchayat Samiti Sujangarh, District Churu as Gram Rojgar Sahayak. By order dated 05.10.2011 (Annex.6), when on a report made by the Programme Officer-cum-Vikas Adhikari, Panchayat Samiti Sujangarh, the petitioner was found prima facie guilty of the allegations, his services were terminated with immediate effect.

(3.) The petitioner claims to have made a representation (Annex.7) against the said termination.