RAMKISHAN Vs. SAMRAT ASHOK TECHNICAL INSTITUTE

JUDGEMENT

(1.) THE petitioner in this petition preferred under Articles 226 and 227 of the Constitution seeks a direction for the quashing of the order contained in Annex P-7, of his removal from the post of the L. D. C. by respondent, the employer, after he had served the respondent for about 5 years.

(2.) THE fact may be shortly described: The petitioner was initially appointed as a Time Keeper on ad hoc basis by the respondent vide order Annexure P-1 dated June 21, 1985. The petitioner under different orders passed from time to time, was allowed to work in different capacities such as Telephone Operator of PBX and was also posted for some time in Library Section, as clerk.

(3.) ON April 4, 1988, the petitioner was posted as L. D. C. on a salary of Rs. 785/- per month vide Annexure P-3. The services of the petitioner were extended from time to time under different orders. But, the petitioner's service was ordered to be terminated by order dated July 5, 1990 Annexure P-7. The petitioner earlier to his termination had represented to the respondent under Annexure P-8, on May 18, 1990 for his regularisaiion in service as L. D. C.