Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Radha Madhab Bandyopadhyay vs Central Medical Services Society ... on 27 February, 2023

                            $~18
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      W.P.(C) 1018/2023
                                   RADHA MADHAB BANDYOPADHYAY ..... Petitioner
                                                    Through: Mr. Anup Banerjee with
                                                                 Mr. Prakash Sharma and
                                                                 Mr. Rajiv Kumar, Advocates.
                                                                 (M): 9810573550
                                                    versus
                                   CENTRAL MEDICAL SERVICES SOCIETY (CMSS) AND
                                   OTHERS                                    ..... Respondents
                                                    Through: Ms. Aakanksha Kaul with
                                                                 Mr. Aman Sahani and
                                                                 Mr. Harsh Ojha, Advocates for
                                                                 respondent no. 1.
                                                                 (M): 9818131566
                                                           Email: [email protected]
                                   CORAM:
                                   HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                       ORDER

% 27.02.2023 [Physical Hearing/ Hybrid Hearing]

1. The present writ petition has been filed with the prayer for quashing the letter dated 23.12.2022 by which the petitioner has been terminated from service.

2. Issue notice.

3. Notice is accepted by learned counsel appearing for respondents.

4. She at the outset submits that the appointment of the petitioner was purely on contractual basis. She has drawn the attention of this Court to the Recruitment Rules, as per which, the recruitment of the petitioner to the post of Administrative Officer was on yearly Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:04.03.2023 16:58:33 contractual basis. The said Recruitment Rules specifically state that services can be terminated/relieved by serving one month's notice by either side.

5. Learned counsel for the respondents submits that since the conduct of the petitioner was not proper, he was issued various warnings followed by show cause notice. Ultimately, the case of the petitioner was placed before a Committee and on the basis of the recommendation of a Three Member Committee, decision was taken to terminate the services of the petitioner by way of the impugned order, by which his servicers were terminated with immediate effect, by payment of one months' salary, in lieu of notice.

6. Let reply be filed by the respondents within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.

7. List on 12.05.2023.

MINI PUSHKARNA, J FEBRUARY 27, 2023 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:04.03.2023 16:58:33