Anupinder Singh Grewal, J. - (1.) THE instant Special Appeal is directed against the order dated 26.09.2014 passed by the learned Single Judge whereby writ petition seeking quashing of order terminating services of the appellant -petitioner has been dismissed.
(2.) THE appellant -petitioner applied for appointment to the post of Technical Helper in response to applications invited by the respondent -Ajmer Vidhyut Vitran Nigam Limited. He was selected and appointed to the post of Technical Helper vide order dated 08.03.2013 and consequently posted as probationer trainee with the office of Assistant Engineer, Udaipur District on fixed remuneration vide order dated 03.04.2013. The appellant -petitioner was served with a show cause notice dated 06.12.2013 as to why his services be not terminated as he has concealed the factum of his involvement and conviction in criminal case at the time of joining service. The appellant -petitioner was heard in person on 25.07.2014 and vide order dated 10.09.2014 his services were terminated. We have heard learned counsel for the parties and perused the record.
(3.) THERE is no force in the submission of learned counsel for the appellant that as the petitioner had only been punished with fine there is no suppression of material fact specially when the matter related to Motor Vehicles Act and FIR was registered only as formality to enable the parties to claim compensation.;