- (1.) In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of certiorari, thereby quashing the notice dated September 26, 2002 (Annexure P-2) whereby the services of the petitioner were sought to be terminated with effect from the date of expiry of period of one month from the date on which this notice was served on him and for quashing the order dated July 23, 2007 (Annexure P-6) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal') whereby Original Application No. 681-PB/2006 filed by the petitioner under Section 19 of the Administrative Tribunals Act, 1985 (hereinafter referred to 'the Act'), challenging the notice dated September 26, 2002 (Annexure P-2) was dismissed.
(2.) Brief facts of the case are that on March 18, 2005, applications were invited for the post of Gramin Dak Sevak Branch Post Master (for short 'GDSBPM') for Village Marar through an advertisement as well as through Employment Exchange. In the advertisement, it was specifically mentioned that beside fulfilling other eligibility qualifications like providing of space for Post Office etc., a candidate must have independent source of income because the post of GDSBPM was a part time job and required working for three to five hours. The petitioner applied for the post of GDSBPM, Marar, and was selected after the record of seven other candidates was scrutinised along with him and he was considered suitable for the post. Appointment letter dated May 30, 2005 (Annexure P-1) was issued to him. He joined on the post of GDSBPM, Marar, and continued to work for about one year and three months. On September 26, 2006, the petitioner was issued notice (Annexure P-2), terminating his services with effect from the date of expiry of period of one month from the date on which this notice was served on him. The petitioner challenged this notice before the Tribunal on the ground that it had been issued without assigning any reason and with the mala fide intention to accommodate some other person. The Tribunal rejected the claim of the petitioner.
(3.) Notice of motion was issued to the respondents on September 06, 2007. No written statement has been filed.;