- (1.) By the instant writ petition, petitioner seeks quashing of the impugned termination order Annx.2 dated 2.1.2003 as well as the impugned relieving order Annx. 3 dated 4.1.2003.
(2.) Petitioner's father died while in service on 13.6.2001 and vide order dated 3.9.2001 petitioner was provided appointment on compassionate ground. However, vide order dated 2.1.2003 (Annx.2), the respondents terminated the services of the petitioner on the ground that petitioner obtained appointment on compassionate ground by concealing material fact and filing false affidavit given by his mother though his elder brothers Mr. Subhash Singh and Sanjai Singh were already employed in Education Department. Vide impugned order Annx.3 dated 4.1.2003, the petitioner stood relieved after termination. Hence this writ petition.
(3.) I have heard learned counsel for the parties and perused the record.;