P M MACHAIAH Vs. MYSORE SUGAR CO LTD

JUDGEMENT

(1.) since the question of law involved in these cases is common, they are clubbed together and a common order is passed.

(2.) w.a. No. 2204/1989 is directed against the order passed by our brother doddakale gowda, j., in W.P. No. 15457/1988, dated 16-8-1989 rejecting the petitioner's request therein by dismissing the said writ petition following the earlier decision of this court in Mysore sugar co-operative employees association v management, Mysore sugar co. Ltd. In W.P. No. 18822/1986 connected with W.P. No. 19976/1985 disposed of on 15-2-1989. The prayer of the petitioner in W.P. No. 15457/1988 was to quash the order of termination of the petitioner therein as chief vigilance officer from the services of the respondent-company therein. The grounds of attack to the order of termination were (1) the termination was not a valid one as the same was not passed by the board of directors of the company; (2) that the enquiry was not in confirmity with principles of natural justice; (3) the termination was harsh and unreasonable and (4) the termination was violative of article 311 of the Constitution of india, and (5) the writ petition maintainable as the order of termination passed by the respondent, which is an "authority" under article 12 of the constitution.

(3.) the request of the petitioner in W.P. No. 6621/1986 is to declare the action of the respondents in not considering the petitioner's case for appointment to the post of garden oversear.