A DAVID RAJU Vs. EXECUTIVE ENGINEER DISTRICT SCHEDULED CASTES SERVICE CO OPERATIVE SOCIETY LIMITED VIZIANAGARAM

JUDGEMENT

(1.) The petitioner is assailing the order dated 1-8-1990 passed by the 2nd respondent.

(2.) The petitioner was appointed as Attender on 1-9-1986 and he has been working under the 1st Respondent Co-operative Society. While so, he was issued with a show cause notice on 16-2-1990 as to why his services should not be terminated for his absence from the duty. The petitioner submitted his reply on 5-3-1990. Again another show cause notice was issued on 19-3-1990 for the absence of the petitioner for which also, the petitioner submitted his explanation on 23-3-1990. For the third time the petitioner was issued with a show cause notice dated 9-5-1990 in which five charges were framed including a charge of assault on employee. The petitioner submitted the explanation denying the charges framed against him. However, the 2nd respondent passed orders on 1-8-1990 terminating his services for the alleged misconducts enumerated in the show cause notice dated 9-5-1990. The said order of termination is assailed in this Writ Petition.

(3.) In the counter filed on behalf of the Respondents, it is stated that the petitioner was a chronic absentee and in spite of several warnings, he did not mend his ways and he continued to be absent Therefore, after issuing show cause notice on 9-5-1990 and considering his explanation, his services were terminated on 1-8-1990. Hence, it is submitted by the Respondents that the order of termination is quite legal and valid.