UMASHANKARSHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal by special leave is directed against an order of the Patna High Court dismissing the appellant's writ petition against the termination of his services.

(2.) The Collector of Central Excise and Customs, Patna, invited, by an advertisement dated 30th July, 1975, applications for filling up some posts of Inspector of Central Excise. Among those eligible for selection were "sportsmen who have represented the Universities in the Inter - University Tournament conducted by the Inter - University Sports Board". The appellant, who was studying in the M. A. (political Science) in the Mithila University was one of the applicants and he was directed to appear for a physical test and an interview. On 12th December, 1975 the Collector of Central Excise and Customs issued a letter informing the appellant that he had been selected for appointment in a temporary vacancy of Inspector, and that he would be on probation for a period of two years. The appellant joined the post and continued therein. On 30th April, 1976 he received a letter from the Assistant Collector (Headquarters) Central Excise pointing out that he had submitted attested copies only of the sports certificates along with his application for appointment and he was directed to submit the original certificates. The appellant forwarded the original certificates. Nothing happened for some time and the appellant continued in the post without any objection. It was almost a year later that the Assistant Collector (Headquarters) wrote to the appellant to supply details of the tournament at which he had represented the University. On 27th February, 1978, the appellant referred to the Sports Certificate dated 28th July, 1975, issued by the Deputy Registrar of the L. N. Mithila University, Darbhanga. The original certificate had been sent by him to the Collector, along with the other certificates on 5th May, 1976 . The appellant explained that he had qualified and was selected, to represent the Mithila University in the Inter University Tournament to be held at Banaras Hindu University, Varanasi, in the year 1972 but that a serious illness had intervened and prevented him from actually participating in the tournament. He pointed out that this had been made clear by him during the interview for selection before the Appointments Committee and that as he had been discharging his duties to the satisfaction of his superior officers ever since December, 1975 and had, in fact captained the sports team on behalf of the Excise Department at Calcutta for two years, he was astonished that the question should be raised now. Another fourteen months later, on 16th June, 1979, the Assistant Collector (Headquarters) made an order, purporting to be under the proviso to sub-rule (1) of Rule 5 of the Central Civil Service (Temporary Service ) Rules 1965, terminating the services of the appellant. The appellant then applied for relief under Article 226 of the Constitution to the High Court against the order, but the High Court has summarily dismissed the writ petition.

(3.) In this appeal, the appellant contends that he fulfilled the conditions of eligibility and that there was no justification for terminating his services.