MADHUKUMAR M. R. Vs. UNION OF INDIA

JUDGEMENT

(1.) The preset writ petition is arising out of the order passed by the Central Administrative Tribunal, Bangalore Bench, in OA.No.170/00106/2016 (Madhukumar M.R., vs. Union of India and others), decided on 8.11.2016, by which the Original Application, preferred by the present petitioner against the order of termination dated 12.10.2015, has been dismissed.

(2.) The facts of the case reveal that the petitioner was appointed as a temporary Civilian Lower Division Clerk in the Parachute Regiment Training Station at Bengaluru, vide order dated 26.7.2013 in the pay scale of 5200-20200 + grade pay of Rs.1900/-. He was appointed on probation for a period of two years and the terms and conditions of his appointment were governed under the Central Civil Services (Temporary Services) Rules, 1965 (hereinafter referred to as Rules of 1965). The petitioner was terminated by the competent authority keeping in view Rule 5 of the Rules of 1965 and he came up before the Central Administrative Tribunal (hereinafter referred to as the Tribunal) by filing an Original Application being a Civilian employee working under the Ministry of Defence.

(3.) It was stated by the petitioner before the Tribunal that his Service Record during the probationary period was excellent and for the period w.e.f., 3.8.2013 to 31.3.2014 he was granted 9 points by the Reporting Officer and 8 points by the Reviewing Officer on a scale of 1-10. Similarly, for the period w.e.f., 1.4.2014 to 31.3.2015 he was granted 7 points by the Reporting Officer and 6 points by the Reviewing Officer. It was further brought to the notice of the Tribunal that the Reporting Officer has commended his work and he was appreciated from time to time. However, for the reasons best known to the Reviewing Officer, his services had been put to an end even though he was graded outstanding and very good.