ANANTHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is the writ petitioner, who was unsuccessful in challenging Ext.P11 order issued by the Senior Divisional Manager, Life Insurance Corporation of India terminating his service from the post of Development Officer.

(2.) Petitioner joined service in the cadre of Development Officer in 2002 and worked for 9 years in Adoor Branch of Kottayam Division. He was transferred to Thiruvananthapuram Division in the year 2011. He was issued notice alleging that during the appraisal years, 2015-16, 2016-17 and 2017-18, his performance was not matching the stipulated standards and he was asked to show cause why he should not be terminated from service under Rule 7(1) r/w Rule 6(8) of the Life Insurance Corporation of India (Revision of Certain Terms and Conditions of Service) Rules, 2009 as amended in 2016 (hereinafter referred to as 'the Special Rules').

(3.) The main contention urged by the petitioner is that it was not proper on the part of the respondents in clubbing together the appraisal process of three years and none of the material factors which had been stated by him in respect of each year was considered by the competent authority.