HUKAM CHAND KHUNDIA Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The order of termination of the service of the petitioner was challenged by filing an application under Section 19 of the Administrative tribunals Act, 1985 before the central Administrative tribunal, New Delhi. Such application has been dismissed by the impugned order. The applicant was appointed as a temporary clerk by the District and Sessions Judge, Chandigarh, vide order dated 17/3/1982. He was continuing in temporary service on probation but it appears that his service was not found satisfactory and as a matter of fact on a number of occasions he was found by the successive judicial officers under whom the applicant was working that his integrity was questionable. Considering his service records, the temporary service of the applicant has been terminated

(2.) Mr P. P. Rao. the learned Senior Counsel appearing for the petitioner has submitted that if termination has in fact been effected by way of punishment, the real purpose of the order and not the outer form of it, is required to be looked into by piercing the veil. He has submitted that if on the score of misconduct, the service is terminated without holding any departmental proceeding and giving the petitioner a chance of showing cause, the older of ex pane termination of service on the ground of misconduct is illegal and void. Even in the case of temporary service, the provisions of Article 311 of the Constitution of India is applicable. In support of such contention, reference has been made to the decision of this court in Jarnail Singh v. State of Punjab- It. however, appears to us that no discriminatory treatment has been meted out to the petitioner as was done to the employee concerned in the said decision. It appears that the service of the petitioner was found unsatisfactory for the reasons indicated hereinbefore. Since the petitioner was holding a temporary service and was on probation, an order of termination simpliciter has been passed without attaching any stigma against him. As the service records were found unsatisfactory, the termination order cannot be held arbitrary and capricious. In the aforesaid facts, we do not think that in reality an order of punishment has been passed against the petitioner in the cloak or pretence of termination simpliciter without holding any departmental proceeding thereby violating Article 311 of the Constitution. We. therefore, find no merit in this petition and the same is dismissed