S. RAGHUNATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant herein was the petitioner in W.P.No.31899/2019. The said writ petition was dismissed by the learned single Judge on 03/07/2020. Being aggrieved, the petitioner has preferred this appeal.

(2.) Learned counsel for the petitioner/appellant herein drew our attention to the appointment letter dated 30/08/2016 and the termination order dated 25/03/2019 at Annexures - "A" and "J" respectively and contended that the reason assigned for termination is on account of nonperformance which has caused prejudice and injustice to the appellant. If, indeed, the same was true, it ought to have been established by holding an enquiry against the appellant herein. In the absence of any enquiry, the appellant herein has straight away been terminated from the service. That the appellant was appointed on contract basis for a period of five years from 30/08/2016 to 30/08/2021. Instead, on 25/03/2019, without holding any enquiry, the appellant was simply terminated from his services. The appellant, being aggrieved, challenged the order of termination (Annexure - J) in the said writ petition. Learned single Judge has dismissed the writ petition. Hence, the appellant has preferred this appeal.

(3.) Learned counsel for the appellant contended that the matter calls for interference and the impugned order may be set aside and a direction may be issued for reinstatement of the appellant so that respondent No.2 could hold an enquiry into the allegation against the appellant herein.