MUKESHBHAI JAMNADAS BOSMIYA Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) Heard Mr.Shrijit Pillai, learned advocate for the petitioner. In the petition under Article 226 of the Constitution of India, the prayer of the petitioner is to issue an appropriate writ, order, holding the termination of the petitioner as illegal and direct the respondent - Corporation to reinstate the present petitioner on the original post with continuity of service.

(2.) Facts in this case indicate that facts have been considered by this Court in Special Civil Application No. 6226 of 2018 by an order dated 08.07.2019, which is reproduced as under:

(3.) Perusal of the order passed by this Court, would indicate that the petitioners were terminated by the Life Insurance Corporation in their capacity as temporary employees they had approached this Court earlier as referred to hereinabove and the Court had directed that their representations be considered in light of the decision of the Supreme Court referred to in the oral order.