LAWS(KAR)-1981-2-42

DEVASUNDAR Vs. SECY DEPT OF PUBLIC LIBRARIES

Decided On February 19, 1981
DEVASUNDAR Appellant
V/S
SECY.DEPT.OF PUBLIC LIBRARIES Respondents

JUDGEMENT

(1.) The Petitioner has prayed for quashing an order by which his appointment as Library Assistant in the department of public libraries of the State Government has been cancelled.

(2.) Briefly stated, the facts of the case are as follows: The petitioner was working as a library assistant on purely temporary basis at the public library, Bangalore. The departmental recruitment committee invited applications for making selection for regular appointment for the Posts of library assistants. The petitioner was one of the applicants for such appointment. He was selected for appointment as a library assistant. Thereafter, an order of appointment was issued to the petitioner dated 27-9-1979 (Annexure 'D'). The relevant portion of the order reads as follows:

(3.) Sri V.Laxminarayana, learned counsel appearing for the petitioner urged the following contentions :