Arun Madan, J. - (1.) The Petitioner who is an ex-employee of the Indian Red Cross Society has filed this writ petition under Article 226 of the Constitution of India challenging the impugned order of dismissal dated 28.7.92 (Anhexure-36) whereby the services of the .Petitioner as a Deputy Secretary came to be terminated by the Respondent No. 2.
(2.) The facts given rise to the filing of the Writ Petition briefly stated are that the Petitioner was initially appointed as Upper Division Clerk-cum-typist-cum-Accountant w.e.f. 10.6.1971 vide Annexure-1. He was confirmed on the said post on 27.6.72 vide Annexure-2 and his designation was notified as Asstt. Accounts Officer (A.A.O.) with due approval of the Managing Committee of the Respondent Society w.e.f. 8.7.1981 vide Annexure-3. Subsequently the petitioner was promoted on the post of Deputy Secretary w.e.f. 24.1.1989 after due sanction of the Managing Committee of the Respondent Society vide Annexure-4. The promotion of the Ztitioner as Deputy Secretary was also approved by a resolution dated 5/6th March, 1989 by the Managing Committee and he was fixed in the pay scale of Rs. 2100-3550 w.e.f. 24 January, 1989.
(3.) The main ground on which the impugned order of termination has been assailed by the Petitioner are : (i) Mala fide action of Respondent No. 3, (Chairman of the Respondent-Society) in terminating the services of the petitioner, (ii) Disciplinary enquiry initiated against the Petitioner was without jurisdiction, (iii) Impugned dismissal order is also without jurisdiction, (iv) Violation of principles of natural justice by the Respondents in passing the impugned order of dismissal.;