NIRMALJIT KAUR,J. - (1.) All the above-mentioned writ petitions shall stand decided by this common order as the issued involved is identical. For convenience, the facts are being taken from S.B. Civil Writ Petition No.9827/2016.
(2.) The prayer in the writ petition is to set aside the impugned show cause notice dated 09.06.2016 as well as the termination order dated 10.08.2016 passed by the respondents; with a further prayer that the experience certificate so issued in their favour be declared as valid and genuine.
(3.) In pursuance to the advertisement dated 21.10.2014, the petitioner applied for the recruitment on the post of Junior Cotton Purchaser. The petitioner was selected in pursuance to the written examination followed by an interview. The petitioner joined on the said post vide appointment letter dated 03.03.2015 on probation for one year from the date of appointment with a further stipulation that same was liable to be extended at the discretion of the appointing authority at any time. Subsequent to the appointment, the petitioner was made to undergo training conducted by the respondent Corporation. The petitioner successfully completed the same and the relevant certificate was also issued by the respondent department to the said effect. Suddenly, a show cause notice was issued on 9.6.2016 mentioning therein that the experience certificate submitted by the petitioner was false and that he had played fraud upon the Corporation and the appointment order is void ab initio. The petitioner submitted his reply to the show cause notice but the respondent department after finding the reply as not satisfactory, terminated the services of the petitioner vide order dated 10.08.2016.;