PRAMODKUMAR DAS Vs. COMMISSIONER OF HEALTH

JUDGEMENT

(1.) The petitioner herein has prayed to quash and set aside the termination orders dated 10.09.1998 & 18.09.1998 and to direct the respondents to consider the case of the petitioner for regularisation of service and also to issue all the payments withheld including arrears of increments, unpaid salary for November 1997, salary for LPW period etc in accordance with law.

(2.) The petitioner challenges the action of the respondents in not regularizing the services of the petitioner even after 6 years of uninterrupted service. The petitioner has joined on 08.04.1993 and was served with a show cause notice on 09.04.1997 alleging certain irregularities. The petitioner was thereafter terminated vide orders dated 10.09.1998 and 18.09.1998. Being aggrieved by the said termination, the present petition is preferred.

(3.) Learned advocate appearing for the petitioner has submitted that the juniors to the petitioner and his colleagues who joined with him have been continued in service and the petitioner has been terminated by saying that his services are not needed. She has submitted that the respondents had been harassing the petitioner with malafide intention and therefore the termination order was issued as the petitioner did not dance to the tune of the respondents.