B.SURESH Vs. ANDAMAN LAKSHADWEEP HARBOUR WORKS

JUDGEMENT

(1.) This original petition is filed by the applicant before the Central Administrative Tribunal, Ernakulam Bench, challenging the order of the Tribunal in OA No.131 of 2020.

(2.) Brief facts of the case are as follows;

(3.) The learned counsel for the petitioner submitted that, the petitioner, who was a permanent employee, was terminated from service without following due procedure of law, which is per se illegal. It is argued that he being a permanent employee, the Standing Order issued in respect of work-charged labourers is not applicable to him and that, the termination order was not served on the petitioner and as such, it is not known as to when service of the petitioner was terminated. The learned counsel further submitted that the petitioner was undergoing treatment and became medically fit only on 21/1/2011 and immediately thereafter, the petitioner requested to permit him to join duty, which was rejected.