DHARMENDRA J SOLANKI Vs. H P C LTD

JUDGEMENT

(1.) RULE, returnable forthwith. Respondents waive service. Heard parties.

(2.) PETITIONER challenges his dismissal from service with the respondent No. 1 Hindustan petroleum Corporation Ltd. from the post of senior Manager.

(3.) THE petitioner had applied for employment with the respondent-Corporation in the year 1981. He was appointed on July 1, 1981. The particulars of his caste which he gave at the time of his employment has become the cause of his dismissal after 20 years of service.