NARENDRA AGRAWAL Vs. INDIAN IMMUNOLOGICALS LIMITED

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the Termination Order dated 11.10.2018 issued by respondent No.1 as malafide and illegal.

(2.) Heard Narendra Agrawal, the petitioner, as party-in-person, and Sri Salluri Ramesh, counsel for the respondents.

(3.) It has been contended by the petitioner that initially he was appointed with the respondents as Manager Grade-III on contract basis vide proceedings dated 02.03.2007 with effect from 28.02.2007. Though the petitioner was appointed on contract basis, the selection procedure was followed and the contract period was initially for a period of three years. The petitioner further submitted that even though the initial contract period of three years with effect from 28.02.2007 did not come to an end, the respondents renewed his contract period for further period of three years vide proceedings dated 01.04.2009 and later it was again renewed vide proceedings dated 01.04.2012 for another period of three years. The petitioner was promoted as Manager Grade-II (M2) with effect from 01.04.2013 and since then he has been discharging his duties to the best satisfaction of his superiors and everyone concerned.