Report No. 199
Uptron's case: (AIR 1998 SC 1681)
In Uptron India Ltd v. Shanni Bhan, the conferment of permanent status on an employee guaranteed security of tenure was in issue. It was stated that it is now well settled that the services of a permanent employee, whether employed by the Government or Government company or Government instrumentality or statutory corporation or any other 'Authority' within the meaning of article 12 of the Constitution, cannot be terminated abruptly and arbitrarily either by giving him a months or three months notice or pay in lieu thereof or even without notice, notwithstanding that there may be a stipulation to that effect either in the contract of service or in the certified standing orders.