J RANGARAJ Vs. A P STATE

JUDGEMENT

(1.) In this writ petition an order passed by the respondent in reference No.4/99/Admin.1(5)CO/2000/3066, dated 15-09-2000 terminating the service of the petitioner from the post of Assistant Designer is challenged on the ground that the said termination is arbitrary, illegal and violative of principles of natural justice and to direct the respondents to continue the petitioner in service as Assistant Designer with all consequential benefits including the benefit of voluntary retirement scheme.

(2.) The petitioner was appointed as an Assistant Designer by an order of appointment dated 11-03-1986. Clause 4 of the said appointment order reads as follows:

(3.) The petitioner contends that this order has been passed in violation of principles of natural justice and it is arbitrary and illegal on the part of the respondent to terminate the services of the petitioner after he had put in fourteen years of service in the respondent organization.