Hon'ble V.K. Shukla, J. - (1.) HEARD learned counsel for the petitioner, learned Standing counsel as well as Sri D.D. Chauhan, Advocate for respondents. In the present case record in question so reflects that petitioner has been engaged as Gram Rojgar Sewak on 23.08.2008.
(2.) UNDER the existing policy which holds the field of selection/ appointment/ continuance of Gram Rojgar Sewak/re -engagement there is clear cut prohibition that initial appointment is to be made for a period of one year and said tenure can be extended for further period of two years provide work and conduct of incumbent is found to be satisfactory. In the present case aforesaid statutory period has already come to an end on 22.08.2011 in view of this as far as further continuance of petitioner as Gram Rojgar Swek is concerned same cannot be subscribed by any means for the simple reason that same is against the policy itself.
(3.) HOWEVER in the present case it is reflected that a meeting had been convened and therein resolution has been passed to disengage the service of the petitioner. Petitioner submits that said resolution which has been passed is illegal for the simple reason that before proceeding to pass such resolution at no point of time any show cause notice or opportunity has been given to him and said resolution is not at all backed by 2/3 majority of the members of Gram Sabha.;