RAKESH KUMAR KOSTA Vs. UDYAMI VIKAS SAMSTHAN

JUDGEMENT

(1.) IN this petition, petitioner has prayed for the relief of regularization and for quashment of order (P-18) dated 4.1.1994, by which, services of the petitioner were terminated on the ground of misconduct. Prayer has been made to reinstate him along with consequential benefits.

(2.) IT is averred in the petition that petitioner was appointed as Instructor by Manager of Udyami Vikas Sansthan, respondent No. 2 as per order (P-1) dated 19.7.1989, for 59 days. Petitioner was allowed to work regularly till the date of filing of the petition. Petitioner has completed 3 years of service. He submitted an application for regularization.

(3.) PETITIONER is not being paid adequate emolument. Hence, the writ petition has been filed. During the pendency of the petition, order of termination of service has been passed which has been assailed by incorporating amendment in the year 1994. It is submitted that the petitioner was appointed on adhoc/casual basis for a certain period only. Yet the petitioner has continued for long time with artificial break. Thus, the appointment could not have been terminated without affording opportunity of defence. Drastic steps and action of the respondents in terminating the service of the petitioner is bad in law.