SOMNATH SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application under Articles 226 and 227 of the Constitution of India asking for a writ of certiorari to quash the order dated 11th March, 1960 terminating the services of the petitioner. Shorn of all details, the facts may be stated in a narrow compass. The petitioner was working as a Welfare Officer under opposite party No. 4, the Indian aluminium Company Limited (hereinafter referred to as the Company) having its factory at Hirakud in the State of Orissa. For appreciation of facts, the relevant portions of the latter terminating the services of the petitioner are quoted hereunder. : page 2 of 5 "in a conference held in Writer's Office on the afternoon of March 10th, 1960 in which our Personnel manager Mr. P. K. Krisha Pillai, Production manager Mr. S. S. Narayan. Personnel Superintendent Mr. S. Misra, yourself and the writer (V. S. Sachdev, Asst. Works Manager) were presnt, you have stated : 1. That you have no confidence in the fair dealings of the company.

(2.) THAT you would be looking for another job elsewhere and that you are only continuing your services with Company till you secure another job.

(3.) THAT you have staled in the presence of the abovementioned officers of the Court and the writer that you have no interest in the company and further that you will not be showing any general interest in your work, and,