SELVARAJ J.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as Operator on contract basis in the Kerala Electronics Development Corporation Ltd. (KELTRON) on 15/1/2007. His contract of appointment was renewed from time to time. As their contractual employment was continuing for more than 10 years, the petitioner and similarly placed contract employees sought regularisation.

(2.) Heard Advs. Soumya Issac for the petitioner, M.A Zohra for the KELTRON and Senior Government Pleader, Premchand R Nair for the State.

(3.) Learned Counsel for the petitioner submitted that Ext.P9 order of termination was issued without conducting any enquiry or affording an opportunity of hearing to the petitioner. It is argued that the punishment of termination of petitioner's contract is grossly disproportionate to the alleged act of indiscipline viz.; speaking against the management.