VENKATESH Vs. PRESIDENT NO 2 AIR FORCE SELECTION BOARD

JUDGEMENT

(1.) The petitioner was appointed as Lascar (Temporary), a Class IV employee, by an order dated 31st March 1963 by the 1st respondent. His services were terminated by an order issued by the 1st respondent on 4th April 1966. The order of termination is in the following terms:

(2.) It is undisputed that the nomenclature of the Rules stated in this order is not correct. The correct provision is Rule 5 of the Civilians in Defence Services (Temporary Services) Rules, 1949.

(3.) The petitioner submitted a representation to the Deputy Director of Personnel (Civilian), Air Headquarters, New Delhi, against the' termination order. He received a communication stating that his appeal petition is rejected. The petitioner being aggrieved by the termination of his services has filed this petition praying that the order terminating his services in Annexures 1 and 2 dated 4th April 1966 and 25th June 1966 be quashed and that a writ of mandamus be issued to the respondents to re-instate him in service with all benefits.