SUB DIVISIONAL INSPECTOR OF POST VAIKAM Vs. THEYYAM JOSEPH
LAWS(SC)-1996-2-108
SUPREME COURT OF INDIA
Decided on February 02,1996

SUB DIVISIONAL INSPECTOR OF POST,VAIKAM Appellant
VERSUS
THEYYAM JOSEPH Respondents

JUDGEMENT

- (1.) C. A. Nos. 3389, 3390, 3387, 3388 AND 3392 of 1996 (arising out of S. L. P. Nos. 1918, 1919, 10190 and 17577/95, 6163/93 and C. A. No. 243/94). Leave granted.
(2.) We have heard the learned counsel on both sides.
(3.) Shri N. G. Malik, E. D. Packer was recruited on September 21, 1991, and sent for training from September 23, 1991 to October 2, 1991. The respondent came to be appointed as a substitute w. e. f. September 21, 1991 without observing any formality of appointment, as a stop-gap arrangement. It would appear that N. G. Malik had not reported for duty after the training and the respondent continued in the post of E. D. Packer. On August 2, 1993, without notice, he was terminated from service. He approached the C. A. T., Ahmedabad Bench in O. S. No. 51/1994, and same are the facts in all other cases.;


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