DEVASHISH DUTTA Vs. NEPA LIMITED

JUDGEMENT

(1.) Challenging the order dated 27-1-1998, passed by the General Manager (In-charge) dismissing the petitioner from service and the order dated 25-4-1998 passed by the Chairman-cum-Managing Director of Nepa Mills Ltd., rejecting his appeal, the petitioner has filed this writ petition.

(2.) At the relevant time when the aforesaid action was taken, petitioner was holding the post of Senior Superintendent (Electrical) in the Nepa Mills Ltd., Nepanagar.

(3.) The petitioner was appointed in the establishment of the respondent as a Shift Engineer on 1-2-1978. On 2-3-1987, he was promoted to the post of Plant Engineer/Plant Superintendent. In the year 1998 he was elected as General Secretary of Nepa Mills, Supervisory Staff Association and it is the case of the petitioner that in the capacity as an office bearer of the aforesaid association, he was canvassing the cause of the employees, was exposing the corrupt and illegal activities of senior members of the staff, as a result certain officers were biased and prejudiced against the petitioner. Be that as it may be, it is stated that the petitioner was promoted as Superintendent (Personal) on 27-3-1993 and was finally promoted as Senior Superintendent on 15-4-1995.