G M QADRI Vs. SECRETARY TO GOVERNMENT INDUSTRIES AND COMMERCE DEPARTMENT

JUDGEMENT

(1.) THIS is an application for issue of an appropriate writ praying that the order dated the 7th December 1957 discharging the petitioner with effect from the 8th December 1957 be quashed and that the petitioner be reinstated to the post which he was holding before his discharge from service.

(2.) THE relevant facts as alleged by the petitioner in his application are the following. The petitioner was engaged in the Government Joinery Mill as Time -keeper and worked as such till the 7th December 1957 when he was discharged from service in compliance with the order passed by respondent No. 2 at the instance of respondent No. 1. The petitioner worked to the entire satisfaction of the respondent giving no occasion whatsoever for being discharged from service. The petitioner was not informed of any reason for discharging him from service and the order of discharge, according to him was illegal, arbitrary mala fide and contrary to the rules of natural justice.

(3.) THE order of discharge dated the 7th December 1957 reads as under: "Government Joinery Mills, Post Box No. 4. Srinagar. NOLGDJ /VIII -7/57 Dated 7 -12 -1957. OFFICE ORDER As per order of the Secretary to Government Industries and Commerce, Vide No. 20JN/55 dated. Srinagar Dec. 6, 1957 Mr. G. M. Qadiri Time Keeper is discharged from his service with effect from 8th December, 57. Mr. G. M. Qadari will hand over his charge to Mr. Ghulam Rasool Mir, Recorder in the Office and the Maintenance Eingineer, Mr. Ghulam Qadir may please check that no outstanding in any department will remain against Mr. G. M. Qadiri - Sd. G. Djupsjo, Manager, Government Joinery Mills, Pampore Kashmir."