G SRIHARI Vs. MADRAS DOCK LABOUR BOARD

JUDGEMENT

(1.) THIS appeal is directed against the dismissal of the appellant's writ petition wherein he sought for the issue of certiorfied mandamus for quashing the order of the second respondent to disturb the order of dismissal passed by the first respondent and for directing the first respondent to reinstate the appellant in its service and provide back wages and other benefits to him.

(2.) CONSEQUENT upon the extension of medical benefits to the members of the families of the workers employed in the Deck Labour Board, two posts of Assistant Surgenos were created. The appellant was appointed to one of the two posts and for the other post one Smt. Helen C. Kumar was appointed by the Chairman of the Board by proceedings dated 28-3-1968. The posts carried a basic salary of Rs. 325 per mensem and allowances under various heads, amounting to Rs. 776 and the post was in the sale of Rs. 325-25-500-EB-30-590-EB-30-800 plus a non-practicing allowance of 25 per cent. of the basic pay subject to a minimum of Rs. 150. The appellant joined duty on 1-4-1968. The two posts were subsequently made permanent in July, 1970.

(3.) THE appellant then made further representations to the second respondent, but all of them proved of no avail and, on 3-5-1975 the second respondent sent a communication stating that the Government saw no valid reason to interfere in the matter.