BIKRAMJITSINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order of the High court of Delhi dated 22/07/1982 dismissing the appellants writ petition made under Article 226 of the Constitution of India challenging the validity of the order dated 27/03/1982 terminating his services in pursuance of sub-rule (1 of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965.

(2.) After hearing learned counsel for the parties, we do not find any infirmity in the order of termination. Appellants services were terminated as his work and performance in service was not found satisfactory, inasmuch as he had been obtaining leave from 1973 to 1981 as follows:

(3.) The above statement would show that for the major part of his service career, he has been on leave. This indicates that he was not interested in doing work. Admittedly the appellant was a temporary employee and his services could have been terminated by giving him one months notice in accordance with the rules. We find no merit in the appeal, which is, accordingly, dismissed. There will be no order as to costs.