UNION OF INDIA Vs. O CHAKRADHAR

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) The appellants, Union of India and others have impugned the judgment and order dated July 18, 2002 passed by the High Court of Andhra Pradesh, dismissing their writ petition assailing the order passed by the Central Administrative Tribunal by which the Tribunal had set aside the termination of the services of the respondent.

(3.) The Railway Recruitment Board, Bangalore issued an advertisement notice 4 of 1995 for recruitment to the posts of Junior Clerk Cum Typist. In pursuance of the selection held, the respondent was appointed as Junior Clerk cum Typist on 28-6-1996. After about three years of appointment, a communication dated 21-4-1999 was received by the respondent from the Railway administration relevant part of which has been quoted in the order passed by the Central Administrative Tribunal. It is re-produced below :-