RAVINDRA KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Shamir Sharma, learned Counsel for the petitioner. In this petition prayer has been made for quashing the order dated 30.11.1994 passed by the Assistant Secretary, Handicrafts and Handlooms Exports Corporation of India Ltd. (hereinafter in short called as ''Corporation') dispensing the deployment of the petitioner.

(2.) ACCORDING to the petitioner, he was appointed on 30.06.1998 as a Supervisor by General Manager of the Corporation on consolidated salary of Rs. 1500/ - per month to supervise the construction work at the sight building of the institute of carpet and technology, Bhadohi and the expenditure of payment of such salary was being disbursed from the grants received from the office of Development Commissioner (handicrafts) Government of India in reference to the construction of the building of the said institution.

(3.) ACCORDING to the petitioner, the petitioner was not deployed as daily wager, but for entire work to be conducted by the Corporation and after completing considerable number of years of service of about 6 years, instead of regularizing his service, the deployment of the petitioner was dispensed with arbitrarily, malafidely and in utter violation of the provisions of Articles 14, 19 and 21 of the Constitution and also in utter violation of conditions laid down in the appointment order. According to the petitioner, the termination/dispensation of deployment of the petitioner is illegal and the petitioner on the strength of length of his service, is entitled for regularization.