N. APPALA RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed claiming the following relief:

(2.) The case of the petitioner is as follows:

(3.) The petitioner herein joined in the service at Respondent No.3 Society on 20/12/1994 and he has been worked as Sweeper cum Sanitary and attendar continuously without any remarks till 2008. While so, to the utter surprise of the petitioner, Respondent No.3 issued order of termination to the petitioner without following due procedure as contemplated under the law. Later, the petitioner keep on submitting his representations to the Respondent No.3 Society on 22/4/2008 and to i) the District Educational Officer, Visakhapatnam District, ii) the Deputy Commissioner of Labour, Akkayyapalem, Visakhapatnam, iii) the Assistant Labour Commissioner (Central), Maharanipeta, Visakhapatnam on 6/5/2008, 7/5/2008 and 26/5/2008 respectively for redressal of his grievances.