Virendra Kumar, J. - (1.) Heard Shri Praveen Kumar, learned counsel for the petitioner and Shri Anurag Srivastava, learned counsel for the respondents.
(2.) The petitioner has instituted this writ petition against the respondents assailing the judgment and order dated 19.05.2014 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as, 'Tribunal') in Original Application (hereinafter referred to as, 'O.A.') No. 466 of 2010 (Ramesh Kumar Maheshwari Vs. Central Institute of Plastics Engineering and Technology (hereinafter referred to as, 'CIPET') through President of its Governing Council and others. In O.A. No. 466 of 2010 the petitioner has challenged, the punishment order dated 24.11.2003, by which his services has been terminated and the Appellate order dated 27.10.2009 passed by respondent No.2. This O.A. has been dismissed by the Tribunal vide impugned order dated 19.05.2014.
(3.) The petitioner has pleaded that he is a science graduate with a Post Graduate Diploma in Plastics Testing and Conversion Technology and was appointed by the CIPET-respondent No.1 at Lucknow as Technical Assistant (Testing) on 22.08.1989. Subsequently, he was appointed there as a Technician (Testing) on 08.08.1991 and was on training for one year. After successful completion of training, the petitioner was appointed as Technician (Testing) Group-II with effect from 14.08.1993, thereafter he was upgraded to Grade-I vide letter dated 16.02.2000.;