M ARUNAGIRI Vs. BATA INDIA LTD

JUDGEMENT

(1.) THE petitioner in W. P. No. 372 of 1980 is the appellant in this writ appeal. The respondents in the said writ petition are the respondents in this writ appeal. The parties are referred to by the nomenclature given to them in the writ petition.

(2.) THE facts necessary for disposal of the writ appeal are as follows :the petitioner joined the first respondent as a helper in July, 1959. He was in their services for over fourteen years. The first respondent by the letter dated August 28, 1975 terminated the services of the petitioner. The order of termination dated August 28, 1975 runs as follows :-

(3.) MR. N. G. R. Prasad, learned counsel for the petitioner, made the following submissions before us :