JAGDEEP KHANNA Vs. PRINCIPAL RESIDENT COMMISSIONER

JUDGEMENT

(1.) BY this writ petition, petitioner impugns the order dated 13.12.1999 passed by the respondent no.1/employer/Principal Resident Commissioner terminating the contractual period of services prematurely. This order dated 13.12.1999 reads as under: -

(2.) IT is settled law that a contractual employee can always be terminated in terms of the contract. In the present case, appointment of the petitioner was in terms of the order dated 13.2.1998 and as per para -5 of which contract of services could be terminated by giving one month's notice or salary in lieu thereof.

(3.) I may also note that the impugned order is not a stigmatic order though the petitioner seems to contend so. In fact, it has been held by Supreme Court in various judgments being Muir Mills Unit of NTC (U.P.) Ltd. Vs. Swayam Prakash Srivastava & Anr. (2007) 1 SCC 491, State of W.B. and Others Vs. Tapas Roy (2006) 6 SCC 453, Chaitanya Prakash and Anr. Vs. H. Omkarappa (2010) 2 SCC 623 and Abhijit Gupta Vs. S.N.B.National Centre, Basic Sciences & Ors. (2006) 4 SCC 469 that termination orders cannot be stigmatic even if they specify that the services are not satisfactory or there is lack of competence etc. etc.