KALAPPA M. SANKAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition though listed in 'B' Group, with the consent of learned Counsel for the parties, is finally heard and disposed of by this order.

(2.) PETITIONER , while discharging duties as 'Development Officer' at Bijapur Branch office of the 2nd respondent Life Insurance Corporation of India, was issued with a show cause notice dated 28.3.2011, to which petitioner responded by way of reply, following which the Zonal Manager/3rd respondent by communication dated 10.4.2013 Annexure -L, terminated the services of the petitioner, exercising jurisdiction under sub -rule 9[b] of R.6 read with R.7 of the Life Insurance Corporation of India Development Officers [Revision of Certain Terms and Conditions of Service]Rules, 2009. Hence this petition.

(3.) IN 'Commissioner of Police, Bombay v. Gordhandas Bhanji' : AIR 1952 SC 16, it was observed that 'public orders, publicly made, in exercise of a statutory authority cannot be construed in the light of explanations subsequently given by the officer making the order of what he meant, or of what was in his mind, or what he intended to do. Public orders made by public authorities are meant to have public effect and are intended to affect the acting and conduct of those to whom they are addressed and must be construed objectively with reference to the language used in the order itself.'