Siddharth, J. - (1.) Heard learned counsel for the parties.
(2.) The services of the petitioner were terminated by order of termination simpliciter. However, number of allegations have been detailed in the counter affidavit against the petitioner reflecting upon his character and conduct. It is well settled law that if a temporary service of the government employee are terminated without casting any stigma by order of termination simpliciter no opportunity of hearing is required.
(3.) However, the Court is competent to take notice of the fact that behind back there were reasons in the nature of complaint against the work, conduct and character of the employee and therefore on this basis his services were terminated. In case of any complaint against the work, conduct and character of the employee it his services are terminated, it is required to be preceded by a regular disciplinary proceedings in accordance with law. In case it has not been done the order of termination simpliciter cannot be up-held in law.;