S. SURESH Vs. VICE

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of declaration to declare the oral termination dated 9.1.2004 issued by the second respondent as null and void and to direct the respondents to reinstate the petitioner in service by regularising his services in the time scale of pay as permanent employee with back wages and other consequential benefits.

(2.) The case of the petitioner is that he was initially appointed as Field Attendant by the second respondent on 3.8.1998 on contract basis and was paid consolidated pay of Rs. 1,200/-, which was raised subsequently to Rs. 2,400/- per month. According to the petitioner, he was continuously working in the said post for about six years.

(3.) It is alleged that due to a wordy quarrel with the personal drivers of the respondents 1 and 3, the petitioner was terminated on 9.1.2004 from service without issuing any notice and opportunity of hearing. According to the petitioner, though he was appointed on contract basis, he was working continuously with artificial brakes and, therefore, he is entitled to be regularised. Despite several representations given by the petitioner, the respondents have not taken any steps. Hence, the petitioner has filed the present writ petition.