PRAVEEN KUMAR B M S/O MAHESHWARAPPA Vs. DEPUTY COMMISSIONER & PRESIDENT DISTRICT CHILD LABOUR PROJECT SOCIETY

JUDGEMENT

(1.) The petitioner, Mr. Praveen Kumar B.M., is aggrieved by the orders dated 16-9-2016 and 19-9-2016. By the former order, the petitioner has been discharged by the Deputy Commissioner and President of the District Child Labour Project Society. By the latter order, the Labour Commissioner has directed the Deputy Commissioner to terminate the service, and to start proceedings to appoint a new Project Director as per the Central Office Circular.

(2.) In short the facts are that the petitioner is a Post Graduate degree holder in Social Works which he acquired in the academic year 2007-08. Since the petitioner was searching for a suitable job, he applied for the post of Project Director in reply to a notification issued by the Department of Labour. By order dated 18-10-2011, the petitioner was appointed on the post of Project Director.

(3.) Mr. A. Nagarajappa, the learned counsel for the petitioner, submits that according to Condition No.14 of the letter of appointment dated 18-10-2011, in case, the petitioner on his own, or for any other reasons, the Project Director needs to be discharged, then the respondents are required to issue two months notice intimating to the Project Director, the reasons to discharge him/her. However, in the present case, no such notice was issued to the petitioner, and he has been discharged, by order dated 16-9-2016.