LAKSHMANAKUMAR V L Vs. DISTRICT MANAGER TASMAC LIMITED

JUDGEMENT

(1.) THE petitioner was appointed on contractual basis in the post of bar supervisor in TASMAC. By the impugned order, his services were terminated. The impugned order is questioned on the ground that inasmuch as the same was passed on the ground of certain misconduct, it causes stigma.

(2.) THE respondents have filed the counter affidavit.

(3.) I heard Mr. K. Srinivasan, learned counsel appearing for the petitioner, and mr. Thick Vijayapandiayan, learned counsel appearing for the respondents.