KUNAL BRAHMA Vs. BOARD OF TRUSTEES OF IRMT

JUDGEMENT

(1.) Aggrieved by his termination, the petitioner has filed the instant writ petition for the following reliefs:-

(2.) The petitioner was appointed as an Administrator with the respondent-Trust purely on contractual basis for a period of one year on monthly salary of Rs.15,000/-. However, he continued to serve the respondents up till 01.03.2015 when his services came to be terminated vide order dated 02.03.2015 (Annexure P-4).

(3.) It is averred that the order of termination is highly illegal and violative of Articles 14, 16, 19 and 21 of the Constitution of India and that the petitioner has been rendered pauper at the age of 56 years for no fault on his part. It is further averred that the State of Himachal Pradesh is regularizing the services of the daily wagers and contract employees on completion of 7 years and, therefore, the services of the petitioner should have been regularized, rather than being terminating.