Ray, J. - (1.) Special leave granted.
(2.) Heard arguments of the counsel for both the parties. The first question that poses itself for consideration in this appeal is whether the impugned order of termination of service of the appellant is an innocuous order of termination simpliciter in accordance with the terms and conditions of the appointment or it casts any stigma or aspersion on the service career of the appellant thereby prejudicially affecting his service career. The second question is whether before passing the impugned order any opportunity of hearing as required under the service regulations was given to the appellant to the making of the said order.
(3.) The appellant Jagdish Parsad was employed as a Clerk in the Office of Zila Ganna Adhikari, Muzaffarnagar in a temporary capacity. By an order dated 28th October, 1976 his service was terminated. The said order of termination is quoted herein below:- "Shri Jagdish Parsad, Clerk, Co-operative Cane Development Society Limited, Muzaffarnagar while working in Roadways was caught in corruption on 6-6-67 and his services were terminated from there. Shri Jagdish Parsad obtained his appointment in service in the Society, by concealing the above facts. On receiving a complaint this fact was verified from the Roadways Department, In this way Shri Jagdish Parsad, having been removed on charge of corruption is not suitable for employment in this Society. Therefore, the services of Shri Jagdish Parsad, Clerk, Cane Society, Muzaffarnagar are terminated with immediate effect.";