M ABDUL RAJAK Vs. MANAGEMENT PANDYAN GRAMA BANK

JUDGEMENT

(1.) THIS writ petition has been filed challenging the award of the second respondent Tribunal, dated 28.3.2002, made in I.D.No,468 of 2001, and for a direction to the first respondent to reinstate the petitioner in service, with all consequential benefits, including backwages.

(2.) IT has been stated that the petitioner was appointed as a Tiny Deposit Collector in the first respondent Bank, under the `Nitham Valar Nithi Scheme', by an order of appointment, dated 2.7.1979, in accordance with the terms of the agreement made between the petitioner and the first respondent Bank, on commission basis. While so, the first respondent had issued a letter, dated 2.3.1995, against the opening of new accounts, if the deposit in the Nitham Valar Nithi Scheme' account in the first respondent Bank is less than rupees five lakhs. Accordingly, the first respondent had stopped assigning work to the petitioner and he was terminated from service, without giving any notice or reasons for such termination. Therefore, the action of the first respondent Bank in terminating the service of the petitioner is arbitrary and unreasonable.

(3.) THE learned counsel appearing for the first respondent had relied on the following decisions in support of his contentions: