B.L.BIJULAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court aggrieved by Ext.P17.

(2.) THE petitioner while working as Agricultural Officer in Kissan Kerala Project under the Directorate of Agriculture was granted leave without allowance for a period of five years. This was with effect from 24.1.2009. The petitioner thereafter entered an agreement with the Agricultural Department for the work of Digital Documentation and production of Interactive DVDs for vegetable Development Programme 2012 -'13. The petitioner was given the work based on a competitive tender and thereafter through a higher level selection committee.

(3.) THE petitioner challenges termination of the petitioner from the work. Petitioner would submit that on account of abrupt cancellation of the work without notice, petitioner suffered huge loss. The petitioner has a further case that leave was granted by the competent authority and there is no violation on his part. Further it is stated that any violation on the part of government servant cannot be subject matter of the work awarded to him on an open competition and basis of award work unrelated to his employment with the Government .