AMARJEET SINGH Vs. THE MANAGING DIRECTOR, NEITCO LTD. & ORS.

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India the petitioner assails the orders dated 3rd June, 1985 (Annexure-12) and dated 2nd July, 1985 (Annexure-1 1) whereby the petitioner's contract service with the North Eastern Industrial and Technical Consultancy Organisation P Ltd. (NEITCO), hereinafter referred as the Company was terminated.

(2.) The undisputed facts are that the petitioner on 15.10.1981 joined the company as Casual Works Attendent. The petitioner was selected for the post of Field Assistant and offered appointment by letter dated 26.7.1984 (Annexure-2). The petitioner accepted the offer by communication dated 3.8.1984 (Annexure-3) and the appointment letter dated 9.8.1984 effective from 3.8.1984 was issued. The petitioner was posted to Wazeho, Nagaland. By order dated 22.4.1984 the petitioner was asked to report to Head Office at Guwahati. By communication dated 3.6.1985 the petitioner was released from Wazeho to report to Head Office at Guwahati. The petitioner did not report at Head office at Guwahati. The petitioner was asked to show cause against certain allegations by communication dated 25.4.1985 (Annexure-6). The petitioner by communication dated 21st May, 1985 (Annexure-7) in which various allegations about the conduct of the petitioner had been made was further asked to show cause why his service in the company should not be terminated. The petitioner submitted reply (Annexure-8). The Managing Director of the company by communication dated 18.6.1985 (Annexure-9) after considering the petitioner's explanation held that he had provisionally come to the conclusion in pursuance to the Clause XVII of the letter of appointment that the petitioner's contract service should be terminated by giving one month's notice or one month's basic pay in lieu thereof. The petitioner submitted a reply copy at Annexure-10. By order dated 2nd July, 1985 (Annexure-11) impugned in this petition. The petitioner's service was terminated.

(3.) Aggrieved, the petitioner has filed this petition.