SADANANDA DOLOI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THIS writ appeal has been filed by Sadananda Doloi, the writ Petitioner, challenging a judgment and order dated 26th September, 2003, passed by the learned Judge of the writ Court. By the said order the learned Judge upheld the order dated 19.2.2001 whereunder the Petitioner's services were terminated by the GRID Corporation of Orissa Ltd. (hereinafter called 'GRIDCO').

(2.) THE material facts of the case are:

(3.) HOWEVER , after getting the appointment letter dated 6.2.1997 the Appellant made a representation on 29.10.1997 stating therein that there is no mention of contract in the advertisement which was issued by the GRIDCO in the Economic Times dated 28.5.1996 and pursuant to which the Appellant applied. The said representation has been disclosed in the writ petition. The Appellant's prayer in the said representation was that the aforesaid para -2 of the appointment order may be amended in conformity with para 13(3) of the Grid Corporation Officers Service Regulations, 1996 (hereinafter called the 'said Regulations'). After the said representation was made, Appellant was informed by a communication dated 29.10.1997 issued by the Asst. Manager (HR) to the effect that CMD has approved the amendment of para -2 of the Appellant's appointment letter dated 6.2.1997 and the said amendment is as follows: