G.VEDI Vs. COMMISSIONER AND DIRECTOR

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order of the third respondent, dated 2.5.2011, terminating the service of the petitioner from the post of Jeep Driver and to consequently direct the respondents 1 to 4 to appoint the petitioner in the office of the fourth respondent, in the place of the sixth respondent, with all attendant benefits, in view of the Government order in G.O.Ms.No.98, Personnel and Administrative Reform (s) Department, dated 17.7.2006.

(2.) THE petitioner has stated that he had been working as a Jeep Driver, under the fourth respondent Panchayat Union Council, for over six years. Even though the petitioner is fully qualified to be appointed in the said post, he had continued to be employed as a Jeep Driver, on daily wage basis. While so, he had been terminated from service, on 2.5.2011, by an order passed by the third respondent.

(3.) AT this stage of the hearing of the writ petition it is noted that the writ petition had been dismissed as against the respondents 1, 2 and 4 to 6, for non-compliance of the requirements of the Registry, pursuant to the order passed by this Court, on 11.4.2012.