Sambuddha Chakrabarti, J. - (1.) "For where justice is destroyed by injustice, and truth by falsehood, while the judges there look on, they are destroyed". "When justice is destroyed, it destroys; when justice is protected, it protects. Therefore justice must not be destroyed, or justice destroyed may kill us." -Manusmriti, VIII, 14 and 15. -W. Doniger and Brian K. Smith (Tr. and ed.)- The Laws of Manu, (Penguin Books India, 2000), p. 153. "When it is impossible to act up to the precepts of Sacred Law, it becomes necessary to adopt a method founded on reasoning, because custom decides everything and overrules the sacred law." Naradasmriti, Introduction, 40 (F. Max Muller (ed.) and Julius Jolly (tr.), - The Sacred Books of the East: The Minor Law-Books, (Delhi, 2011), p. 15.
(2.) The petitioner challenges the validity of two termination letters being dated October 31, 2016 and November 10, 2016 respectively jointly annexed to the writ petition as Annexure P-1, and prays for a direction upon the respondents to allow him to join the service as a security guard of the respondent no. 1, and for other reliefs.
(3.) The case of the petitioner is that he was appointed as a contractual employee of the Hindustan Petroleum Corporation Ltd., i.e., respondent no. 1. On or about November 17, 2016, he received an envelope containing two termination letters as mentioned above from which he came to learn that his service had been terminated by the Senior Manager, Operations, i.e. respondent no. 2 on October 31, 2016 and consequently, M/s. Rajesh Kumar Verma Security Agency, i.e., respondent no. 4 has also terminated his service by the second letter dated November 10, 2016.;