Pradeep Kumar Singh Baghel, J. - (1.) The petitioner was initially appointed as a Village Watchman in Village Jagdishpur, Police Station Gauriganj, District Amethi on 09th November, 2012 on the recommendation of the Superintendent of Police, Amethi along with two other persons. Later a complaint was received by the District Magistrate that the petitioner was convicted on 04th March, 2006 by the Additional Sessions Judge/Special Judge (SC & ST), Sultanpur under Sections 323, 504, 506 I.P.C. read with Section 3(1)(x) of the SC/ST Act. The District Magistrate got an enquiry conducted wherein it was found that the complaint made against the petitioner was correct and the petitioner was convicted in the year 2006. Thus, by suppression of the said fact he has obtained the appointment. On the above facts, the District Magistrate terminated his services vide order dated 12th September, 2014, which the petitioner has challenged in the present writ petition.
(2.) A counter affidavit has been filed on behalf of the respondents, wherein it is stated that the petitioner by concealment of fact was able to get the employment, hence his appointment has already been terminated by a speaking and reasoned order after giving opportunity to the petitioner.
(3.) I have heard learned counsel for the petitioner and learned Standing Counsel.;