B SHASIDHAR Vs. BHARAT DYNAMICS LTD

JUDGEMENT

(1.) THE petitioner was initially appointed as Junior Technical Assistant on 12.2.1992 in Bharat Dynamics Limited (A Government of Indian Enterprise), Ministry of Defence, respondent No.1 herein. THEreafter, he was promoted as Technical Assistant in the year 1995. He submitted resignation on 5.6.2002 and the same was accepted by the competent authority on 27.7.2002.

(2.) THE petitioner made a representation, dated 9.1.2003, to the Managing Director with a prayer to permit him to withdraw his resignation. Quite good amount of correspondence as well as discussion with the participation of union leaders appears to have taken place. Ultimately, through order, dated 2.12.2004, the Managing Director appointed the petitioner as Technical Assistant afresh. THE petitioner joined the duty on 7.12.2004.

(3.) DURING the pendency of the writ petition, the petitioner submitted his explanation and taking the same into account, respondent No.2 passed an order, dated 22.6.2009, terminating the services of the petitioner. The petitioner sought amendment of the prayer by filing WP MP No. 16907 of 2009. This Court ordered the same on 23.4.2010. Thus, the petitioner challenges the order of termination, dated 22.6.2009.