- (1.) By the instant writ petition under Art. 226 of the Constitution of India, the petitioner seeks quashing of order Annex.-1 dt. 01.08.2003 terminating his services.
(2.) I have heard learned Counsel for the parties.
(3.) Facts giving rise to the instant writ petition are that the petitioner along with some others were put to trial for the offence under Section 302/149 I.P.C. The petitioner was convicted by the judgment and order dt. 25.07.2003 passed by Session Judge, Jaisalmer in Sessions Case No. 139/2000. On the petitioner having been convicted, he was removed from service vide Annex.- 1 dt. 01.08.2003. The order Annex.-1 is based on the ground that the petitioner has been convicted by the Sessions Judge, Jaisalmer in the aforesaid case.;