J.K. Ranka, J. - (1.) INSTANT writ petition has been filed by the petitioner assailing the order dt. 27/02/2013 passed by the Central Administrative Tribunal (for short, 'Tribunal") by which the Original Application (for short, 'OA') preferred by the petitioner challenging the termination order dt. 13/11/2010 has been dismissed.
(2.) THE Brief facts, as emerging from the material available on record, are that the petitioner, after being selected through the regular process of selection, was appointed on the post of Civilian Switch Board Operator Grade II on probation initially for a period of two years vide order dt. 04/06/2006, however, his probation period was extended by one year vide order dt. 31/10/2008. Vide order dt. 19/09/2009, the period of probation of the petitioner was again extended for a period of one year with the advise to improve in regard to certain aspects as mentioned in the order dt. 19/09/2009. Thereafter, the respondents issued an order/communication dt. 13/11/2010 communicating the petitioner that his services shall stand terminated with effect from the date of expiry of a period of one month from the date on which the notice is served on or, as the case may be, tendered to him. The petitioner, appearing in person, submits that he challenged the termination order dt. 13/11/2010 by filing OA before the Tribunal and it was contended before the Tribunal that neither any complaint was there against the petitioner nor any show cause notice was issued to him to improve his performance. It was also contended that the attendance register did not indicate that he was not punctual and after extension of probation period for one year, he continued to perform his duties to the best of his ability and no reason has been assigned in the order of termination whereas his services have been terminated by applying provisions of CCS (Temporary Services) Rules, 1965.
(3.) WE have heard the petitioner in person and also perused the impugned order as well as other material on record.;