KRISHNA MURTHY R Vs. ALLWYN WATCHES LTD

JUDGEMENT

(1.) The petitioner in the instant writ petition challenges the order dated 27th November, 1995 on the file of the first respondent purporting to terminate his services from the category of Senior Manager (Personnel). The impugned order, according to the petitioner, is arbitrary, mala fide and without jurisdiction.

(2.) The petitioner herein was originally appointed in M/s. Hyderabad Allwyn Limited on 8-6-1961 as a clerk. Later on, he was promoted in the said organization from time to time and ultimately held the post of Senior Manager (Personnel).

(3.) M/s. Hyderabad Allwyn Limited ran into financial sickness and was referred to the Board for Industrial Financial Reconstruction under the provisions of the Sick Industrial Companies (Special Provisions) Act, 1985. It so happened, on account of rehabilitation package, M/s. Hyderabad Allwyn Limited was trifurcated into three different units viz., Allwyn (a unit of Voltas Limited), Allwyn Auto Limited and Allwyn Watches Limited. M/s. Hyderabad Allwyn Limited was transferred to Voltas Limited and the other two units viz., watch division and auto division were formed into two different units.