RAVINDRA KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By this writ petition filed under Article 226 of Constitution of India, petitioner has assailed judgment and order, dated 16.09.2002 passed by Central Administrative Tribunal, Lucknow Bench, Luck-now (hereinafter referred to as "Tribunal") in Original Applications (hereinafter referred to as "O.A.") Nos. 648 of 2001 and 187 of 1998, both having been filed by Ravindra Kumar (petitioner), hence this writ petition.

(2.) Facts in brief giving rise to present writ petition are as under.

(3.) Petitioner's elder brother, Mahendra Prasad, was working as Data Entry Operator in the Office of Director, Census, U.P., Lucknow and died in harness. Petitioner on compassionate basis was given appointment on temporary basis for a period of two years w.e.f. 02.12.1992, vide appointment order, dated 02.12.1992, issued by Deputy Director (Health Department) in the Office of Director, Census, U.P., Lucknow. It was also mentioned in the appointment letter that within a period of two years, petitioner will have to attain proficiency in Hindi Typing with 25 words per minute or in English Typing with 30 words per minute, failing which, his services would be liable for termination.