Govind Mathur, J. - (1.) BY this petition for writ a challenge is give to the order dt. 29.04.1994 passed by the General Manager, Rajasthan State Cooperative Spinning and Ginning Mills Federation Ltd., Hanumangarh terminating the petitioner from service.
(2.) IN brief, facts of the case are that the petitioner in the year 1987 was employed with the respondents as clerk on daily rate basis. By an order dt. 01.03.1994 a regular appointment was given to him as Cotton Delivery Clerk in the pay scale of Rs. 950 -1680 and he was placed on probation. By order impugned the petitioner was terminated from service on the grounds that: (1) the Superintendent of Police, Churu found character and conduct of the petitioner suspicious being convicted by a competent Court; (2) the petitioner was facing a criminal trial and this fact was concealed by him; (3) the workman has lost confidence of the management for the reasons mentioned above and as such he was not fit to hold the post; and (4) further continuous of the petitioner in service was not in interest of the mill. The petitioner on receiving the order dt. 29.04.1994, by a communication dt. 08.05.1994 while making a request to cancel the order aforesaid clarified that he was never convicted by any competent Court in a criminal case and also that no criminal case was pending against him. No action was taken by the respondents, therefore, the petitioner approached this Court by way of filing instant petition for writ.
(3.) IN reply to the writ petition the stand of the respondents is that the appointment of the petitioner was on probation and on basis of information supplied by the Superintendent of Police, Churu his conduct was doubtful, therefore, the order terminating the petitioner from service was rightly passed.;