H. SIDDAIAH Vs. THE COMMISSIONER, BRUHATH BANGALORE MAHANAGARA PALIKE, BANGALORE, THE VICE CHAIRMAN, HEALTH OFFICER (WEST), REVISED NATIONAL TUBERCULOSIS CONTROL PROGRAMME, BRUHATH BANGALORE MAHANAGARA PALIKE, MALLESHWARAM, BANGALORE AND PROJECT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) THE limited question in this petition is whether the order of termination issued to the petitioner is invalid. The petitioner is said to have been appointed as a Medical Officer under a contract for a period of one year from 28.09.2010. It however transpires that the Project Coordinator who was supervising his work, was dissatisfied with his performance and had issued notice dated 29.10.2010 that the petitioner was not attending to his duties with diligence and accordingly had terminated his services in terms of the contract and a further order dated 17.06.2011 was issued terminating his services for negligence and irresponsibility towards work. It is this which is sought to be questioned by the petitioner.

(3.) THE learned counsel for the respondent's, however', would raise a serious objection to the petition being entertained and would submit that the order of appointment indeed was issued by the Project Coordinator and therefore, the order of termination also being issued by the said authority, cannot be invalid and the contract having been terminated giving one month's notice, there is no infirmity in the order of termination.