- (1.)The present Writ Appeal is arising out of the order dated 26.07.2019 passed by the learned Single Judge in W.P. No.13313/2019 (Sardarsingh Mali v/s The State of Madhya Pradesh & Others).
(2.)The facts of the case reveal that the appellant before this Court, who was appointed as a Line Paricharak (Vitran) purely on contractual basis by an order dated 05.10.2018, being aggrieved by the order dated 30.04.2019 by which his services were put to an end, has approached the learned Single Judge by filing a writ petition. It was stated by the appellant in the writ petition that he was appointed after following due process of law, and thereafter, he was sent for training. The appellant has contended before the learned Single Judge that the order terminating the services of the petitioner is bad in law as opportunity of hearing was not granted to him.
(3.)The learned Single Judge, after hearing learned counsel for the parties at length, has arrived at a conclusion that the petitioner's contract appointment has been put to an end by an order dated 30.04.2019 on the ground that the petitioner was appointed against the reserve post for departmental candidates and the petitioner did not fulfill the eligibility criteria.