J.M.IQBAL Vs. C. K. SAMPATH

JUDGEMENT

(1.) An order dated 13.05.2011 was passed in CP.No.459 of 2005 is under challenge in the present Writ Petition.

(2.) The writ petitioner management made a submission that the first respondent employee was working as a Typist in the Clearing and Forwarding Department and he was in service till 31.03.2004.

(3.) The learned counsel for the writ petitioner management made a submission that the first respondent employee expressed his inability to continue in service as he had no knowledge of computer operations and he found himself uncomfortable for the job as the Customs Department introduced EDI system for filing Shipping Bills and Bills of Entry through online. Thus he was issued three months notice to which he did not protest and accepted the said notice without any demur with a statement that his eyesight also became very poor.