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Judgment
16 paragraphs · 216 wordsP. Sam Koshy, J
Challenge in the present writ petition is to the order of discontinuance of service of the petitioner as an contractual employee vide order dated
6.8.2018.
The reason for discontinuance of the service of the petitioner was the fact that the petitioner and other similarly placed persons had gone on strike
which was subsequently withdrawn. According to the petitioner, the State Government vide Annexure P-5, dated 29.8.2018, has taken a policy
decision whereby it has been held as under :-
2012
,
3/ /
The petitioner after the policy decision of the State Government had made a detailed representation to the authorities concerned particularly to
respondent no.3, i.e., the authority who has passed the impugned order of termination, but till date no decision has been taken in this regard.
Given the fact, let respondent no.3 take a decision on the representation filed by the petitioner keeping the order of the State Government dated
29.8.2018 in mind, within a period of two weeks from the date of receipt of certified copy of this order. It shall be the responsibility of the petitioner to
bring it to the notice of respondent no.3 at the earliest.
The writ petition accordingly stands disposed of with the aforesaid direction.
Certified copy today.