Nirmaljit Kaur, J. - (1.) The prayer in the present petition is to set aside the order dated 14.01.2016 vide which the services of the petitioner were terminated; with a further prayer to reinstate him with effect from 14.01.2016 itself.
(2.) While praying for setting aside the said order, learned counsel for the petitioner submitted that the said order had been passed without following the principles of natural justice and same could not have been passed without hearing as he had completed two years of his probation and was deemed to have been confirmed.
(3.) The facts in short are that criminal case was registered against the petitioner for the offence under Section 323, 341, 34 IPC in the year 2010. Another case was registered for the offence under Section 323, 341, 34 IPC in the year 2012. However, in both the cases, the petitioner was acquitted in view of the compromise between the parties. However, the services of the petitioner were terminated vide order dated 14.01.2016.;