SHAIK AZAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant-writ petitioner has challenged the legality of order dated 11-07-2019, passed by a learned Single Judge in W.P. No. 40867 of 2018, whereby the learned Single Judge has dismissed the said writ petition filed by the appellant challenging the termination of his services by order dated 15-10-2018, passed by respondent No. 2.

(2.) Briefly, the facts of the case are that the appellant had retired as a Law Officer-Manager, Legal (HoD) in the Andhra Pradesh State Financial Corporation. Considering his services, by order dated 21-09-2013, he was immediately taken on contractual basis as a judicial officer in the State Information Commission. According to the appointment letter dated 21-09-2013, the appointment was for a period of one year, and the appellant was entitled to a consolidated remuneration of Rs.40,000/- per month. It was clearly pointed out therein that the contractual appointment was terminable at any time during the period of contract without any notice, if his services were not required. However, considering his services, the appellant was continued in the said post on yearly contract basis.

(3.) In 2017, the respondent No. 1, the Principal Secretary of the Government, General Administration, issued proceedings dated 05-07-2017 and 06-07-2017, directing that the appellant and the other similarly situated employees working in the State Information Commission should be immediately relieved from their respective posts. Since the appellant and the other employees were aggrieved by the said proceedings, they filed a writ petition, namely W.P.No. 22631 of 2017 before this Court. A learned Division Bench of this Court directed the respondents to continue the petitioners therein till regular Commission is constituted by the State. Consequently, the appellant and the other employees were taken back into service. They continued to discharge their service with utmost commitment. However, by letter dated 11-10-2018, the Chief Secretary of the Government of Telangana informed the Telangana State Information Commission that a decision has been taken to discontinue the contract and outsourcing posts after giving one month's notice. Consequently, the appellant's services were discontinued with effect from 16-11-2018, after giving him a notice of one month on 15-10-2018. Since the appellant was aggrieved by the termination of his services, he filed the present writ petition before the learned Single Judge. As pointed out above, the learned Single Judge has dismissed the writ petition by the impugned order. Hence, this appeal before this Court.