High CourtsDivision Bench(1989) 04 RAJ CK 0024

Kailash Chandra Sharma vs RSRTC and State of Rajasthan

Rajasthan High Court · Decided on 27 April 1989 · Citation: (1989) WLN 84

HON’BLE JUDGES
S.S. Byas, J · D.L. Mehta, J
RESULT
Allowed
CASE NUMBER
Civil Writ Petition No. 1480 of 1986

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 184 words
1.

Heard. Perused the impugned order Annexure-1 by which the petitioner''s services were terminated. In the impugned order. it has been mentioned that the work of the petitioner was not found satisfactory during the period of probation and thus employer had lost confidence in the employee.

2.

The contention of Mr. Sharma, learned Counsel for the petitioner is that these remarks in Annexure-1 amount to stigma and unless a disciplinary action is initiated against the petitioner, the termination of the service on that account is bad and inoperative. Reliance in support of the contention was placed on Kamal Kishore Lakshman Vs. Management of Pan American World Airways Inc. and Others, We have gone through the decision and find that the case in our hand is squarely covered by the decision rendered there in.

3.

In the result, we allow the write petition and set a side the impugned order Annexure-l dated 26 4-1985 by which the petitioner''s services were terminated. Respondents are directed to further with reinstate the petitioner. The petitioner will get back wages at 50 percent.

4.

No order as to costs.