TRADE FAIR AUTHORITY OF INDIA Vs. AMAR NATH BHATIA

JUDGEMENT

(1.) This LPA raises the same points that were raised in some other writ petitions decided by the Division Bench in SD. Sharma v. Trade Fair Authority 1985 SLR 670. The employees of the Trade Fair Authority bad filed writ petitions to challege their removal from service in almost exactly the same circumstances as in the case of Amar Nath Bhatia the respondent in this case. There was a meeting or demonstration held on 3.2.81 by the employees of the Trade Fair Authority in which certain speeches were made. Shri S.D. Sharma was one of the speakers.

(2.) There was a news item on 4.2.81 in the Patriot. There was an enquiry which led to the removal from service of Shri S.D. Sharma. An appeal to the Managing Director failed. Then a writ petition was filed. There were some other employees who similarly filed petitions. In the Division Bench judgment the conclusions were as follows :

(3.) Any employee whose services had been illegally terminated was entitled to be reinstated. In the result the petitions were allowed.