N. GURUVAIAH Vs. THE DEPUTY DIRECTOR OF PUBLIC HEALTH AND PREVENTIVE MEDICINE INSTITUTE OF PUBLIC HEALTH

JUDGEMENT

(1.) THE appellant/the writ petitioner, questioning the legality and validity of the termination order in Rc. No. 10319/P1/85 dated 04 -08 -2008 came up with a petition seeking quashment of the same and also as a natural corollary reinstatement in service as Mazdoor with monetary benefits and continuity of service.

(2.) THE learned Single Judge, relying on a decision in Vaikundam v. State of Tamil Nadu rep. by the Principal Commissioner and Commissioner for Revenue Administration, Chennai - : 5 2012 (4) MLJ 478, quashed the termination order on the ground that the same was bad and directed the respondent to reinstate the appellant in service by granting 25% of the back wages and continuity of service.

(3.) THE case of the appellant before the Writ Court was that after regularization of his service, he had worked for more than three decades and as such, the termination was erroneous and without application of mind.