V.K. TALWAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Appellant is aggrieved by an order dated 20th October, 2009 passed by a learned Single Judge in Writ Petition (Civil) No. 503/2009.

(2.) The Appellant had joined the services of Respondent No.2 as a Junior Engineer (Electrical) on 31st October, 1981 in Delhi. Two years later, on 10th November, 1983 he was transferred to Korba (Madhya Pradesh). The Appellant challenged his transfer by filing a suit for a permanent injunction, which was granted ex parte by the then Sub-Judge, First Class, Delhi. On 7th December, 1983, the services of the Appellant were terminated by Respondent No.2 apparently without holding any departmental inquiry. The services of another workman Ajay Kumar were also simultaneously terminated.

(3.) The Appellant challenged the termination of his services by raising an industrial dispute while Ajay Kumar filed a writ petition which eventually came to be decided by the Supreme Court in Indian Railway Construction Co. Ltd. v. Ajay Kumar, 2003 AIR(SC) 1843. In that case, the Supreme Court upheld the dismissal of Ajay Kumar on the ground of loss of confidence but awarded him Rs.15 lakhs compensation as full and final settlement of all claims.