MD. SALMAN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS case is on the regular board of this court since 2.1.2013. No one appears for the petitioner although it is 3.00 PM. No one appeared for the petitioner even on 2.3.2010, 3.1.2012 and 13.4.2012. I have therefore gone through the record of the present case and am proceeding to decide the matter.

(2.) BY this writ petition the petitioner who was an employee of the respondent no.2 seeks quashing of the order dated 9.2.1998 whereby his services were terminated. The impugned order dated 9.2.1998 shows that the petitioner was working only on temporary basis and having been found indisciplined, discourteous and immodest, and did not change despite repeated warnings, his services were terminated.

(3.) IN the case of Secretary, State of Karnataka v. Uma Devi and Ors., III (2006) SLT 539=2006(4) SCC 1, the Supreme Court has laid down the following ratio: -