LAWS(DLH)-1998-7-69

THOMAS GEORGE Vs. COUNCIL FOR INDIAN SCHOOL

Decided On July 16, 1998
THOMAS GEORGE Appellant
V/S
COUNCIL FOR INDIAN SCHOOL Respondents

JUDGEMENT

(1.) The Petitioner has challenged the order of dismissal dated 06.12.1995 and the order confirming the same by the Appellate Authority (Executive Committee of the first respondent) dismissing the .appeal. The petitioner's case could be-briefly stated in the following. He joined the first respondent as Stenographer cum Office Assistant on 15.12.1992. He has been sincere and devoted to his work as promoted to the post of Section Superintendent. His work was commended by the Secretary of the first respondent. Three appreciations were on 05.09.1983, 07.08.1990and02.08.1991 and they are as follows: Annexure - 1A /Per/1320 dt. 5 September 83 TO WHOM IT MAY CONCERN This is to certify that Shri Thomas George s/o Shri Idickala George, B-87, Qutab Enclave, New Delhi - 110 016 is working with is Council as Stenographer- cum-P.A. to the Secretary from 14.10.1982. We find him hard working and sincere. The efficiency of Shri Thomas in discharging the work with utmost care and accuracy is appreciable. We wish him all success. Annexure-1B /Per/90 ' 7 August 1990 TO WHOM IT MAY CONCERN This to certify that Mr. Thomas George, s/o Shri K. George, has been working in this Council since 15th October 1982. At present he is working as Private Secretary to the Secretary cum Section Superintendent. He is very hardworking, punctual and honest. Whatever duties are assigned to him, he carries out with personal interest and commitment. The efficiency of Mr. Thomas George in discharging the work with utmost care and accuracy is appreciable. I would not like him to leave the Council unless, of course, it is to better his future. Annexure 1-C 2 August 1991 Secretary Reference Note of Mr. Thomas George dated 16 July, 1991. 1. Mr. George reported that he found four blank Statement of Marks of the ISC-12 examination in a file which had been taken out for processing affiliation. 2. On receipt of the above mentioned note we instituted an enquiry into the matter - and found that al 'Statement of Marks' have been accounted for. 3. There had been apparently a slip in one of the sections handling blank marksheets which is the reason for the reported lapse. 4. Steps have been taken to streamline the procedure of accounting for the blank pass certificate and statement of marks. 5. The timely information provided by Mr. Thomas George is commendable.

(2.) With a view to improving his prospectus in his career he joined correspondence course for MA degree (Political Science) of the Mysore University under the Open University Scheme. He has aged parents in Kerala. In the year 1994, the petitioner had applied for 39 days earned leave and 69 days medical leave to his credit.

(3.) On 07.04.1994, he submitted his application for 30 days earned leave from 21.04.1994 to 20.05.1994 and left for his home town in Kerala. While he was on leave the petitioner received a programme for examination between 14.05.1994 and 26.05.1994 which is in the following: p.m. p.m 14.5.1994 2.00- 5.00, Comparative Government 19.5.1994 . -do- Contemporary Pol. Science 21.5.1994 -do- Recent Political .Theory 24.5.1994 -do- Development Administration 26.5.1994 -do- Public Personnel Admn.