CHOCKALINGAM Vs. SUPERINTENDENT OF POLICE MADURAI

JUDGEMENT

(1.) THE prayer in this writ petition is challenging the order passed by the respondent in Na.Ka.No.B1/24790/06, dated 14.08.2006, wherein and whereby the petitioner was dismissed from part time service.

(2.) THE case of the petitioner is as follows:-

(3.) IT is stated by the respondent that the writ petitioner was terminated from the part time service as he had involved in the criminal case and his service being a temporary one, he can be terminated on the merits of the case and no enquiry need to be conducted as per the existing rules. His service was a temporary one and he was getting Rs.900.00 per month. According to the respondent, the procedure adopted by the respondent is in accordance with rules. It is also stated that criminal case pending against the petitioner ended in acquittal on 04.04.2008. The temporary service of the writ petitioner has not been regularized and the termination order passed by the respondent is not attaching any stigma on the service of the petitioner. The petitioner did not come under any prescribed service rules and hence, there is no necessity to conduct any enquiry in respect of persons, who are getting daily wages, i.e., in temporary service as part time Sweeper. Therefore, the respondent seeks dismissal of the writ petition.