- (1.) PETITIONER has approached this Court challenging the order of termination dated 22.12.2012.
(2.) THE brief facts of the case are that, the petitioner was appointed on the post of peon, a class -IV employee on 09.11.2004. On 13.04.2012, a show -cause notice was issued to the petitioner on the allegation that he submitted a forged certificate of qualification and another show -cause notice was issued to the petitioner on 17.04.2012. The petitioner submitted a detailed reply on 24.04.2012. Again, a second show -cause notice was issued to the petitioner on 29.06.2012 to which he replied on 12.07.2012. By order dated 22.12.2012 the service of the petitioner was terminated. In these facts, the petitioner has approached this Court by filing the present writ petition. A counter -affidavit has been filed by the respondent -State stating that the certificate of the petitioner was verified and it was not found genuine. The petitioner was granted sufficient opportunity to put his defence and he has infact submitted his detailed reply to the show -cause notices and also the second show -cause notice issued to him. In these facts, the service of the petitioner was terminated by the authorities and therefore, the present case does not require any interference by this Court.
(3.) HEARD the learned counsel appearing for the parties and perused the documents on record.;