NAGESH INDRAKANTI Vs. REGISTRAR ITCUMCENTRAL PROJECT COORDINATOR

JUDGEMENT

(1.) The petitioner before this Court has filed the present writ petition being aggrieved by an order of termination issued by the Registrar (IT-cum-Central Project Coordinator), High Court of Telangana, Hyderabad.

(2.) The petitioner's contention is that a Notification was issued on 30/07/2015 for the post of System Assistant and the petitioner participated in the process of selection. He was selected by the High Court and an order was issued on 05.01.2017. He was given training for the post in question and his remuneration was enhanced from time to time. Initially, he was paid Rs.15,000/- and then it was enhanced to Rs.25,000/-. The petitioner's contention is that he was absent for two days as his mother was unwell and for another three days on the same ground and to his utter surprise, an order of termination was passed putting his services to an end on 01.11.2019.

(3.) The petitioner preferred the writ petition before this Court and the respondents have filed a counter affidavit in the matter. Paragraphs 6, 7 and 8 of the counter affidavit filed by the respondent No.1 are reproduced as under:-