NARENDRA KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition filed under Article 226 & 227 of the Constitution of India, petitioner has challenged the judgment dated 23rd March 2001 passed in OA No. 185 of 1996 by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur by which the learned Tribunal dismissed the OA filed by petitioner challenging the impugned order/notice dated 10th May 1996 issued by respondent No. 2 with the prayer that respondents be restrained from terminating the services of the applicant and treat the applicant as an employee having permanent status.

(2.) As per the facts of the case, petitioner was appointed after due selection and having been satisfied with the eligibility by the competent authority vide order dated 28th June 1982 on the post of Senior Translator (Hindi), a civilian job. At the time of appointment, method prescribed for regular appointment was taken into consideration and petitioner was directed to appear in written test as well as for interview and thereafter, he was appointed on probation for a period of two years with certain conditions, which is obvious from appointment order dated 28th June 1982.

(3.) The services of the petitioner were terminated earlier vide order dated 29th February 1984 on the ground that he was not possessing qualification for the post of Senior Translator to which he was appointed, against that order, petitioner preferred writ petition before this Court but same was transferred to the Central Administrative Tribunal when Central Administrative Tribunal Act, 1985 was promulgated.