- (1.) Instant writ petition is directed against order of the Central Administrative Tribunal dt.06/03/2014.
(2.) At the out set, it may be noticed that 5 Original Applications came to be decided by a common judgment impugned herein dt.06/03/2014. However, before us writ petition has been preferred by Union of India arising from the Original Application No.440/2013.
(3.) The facts, which can be noticed from the record in reference to the present dispute, are that the respondent-employee was working as a casual labour and was appointed as Multi Tasking Staff (MTS) vide order dt.05/04/2011 with a condition to qualify the Matriculation Examination within two years. However, the fact is that the respondent appeared in the examination after a period of two years and obviously result was also declared thereafter and since he failed to fulfill the condition stipulated in the order of appointment in acquiring the qualification of Matriculation Examination within two years of appointment, on the last day of completion of two years, his services were terminated vide order dt.05/04/2013.;