UOI Vs. SANTOSH KUMAR VERMA

JUDGEMENT

(1.) Vide office order dated 29.04.2005, services of the respondent, who was on probation, were terminated. The order reads as under: F.No.1/32004/DRT-III/743 DEBTS RECOVERY TRIBUNAL-III, DELHI 2nd Floor, Sanskriti Bhawan Desh bandhu Gupta Road, Jhandewalan New Delhi-110055. Dated April 29, 2005 OFFICE ORDER In pursuance of Proviso of Sub-Rule (1) of Rule, 5 of the Central Civil Services (Temporary Service), Rules, 1965, the services of Sh. Santhosh Kumar Verma, Staff Car Driver, (who was offered Temporary Appointment on the said post and is on probation w.e.f. 17/11/2004) are forthwith terminated by the Appointing Authority. He shall be entitled to claim a sum equivalent to the amount of his pay plus allowances for the notice period of one month at the same rates at which he was drawing them immediately before the termination of his services. By order of the Honourable Presiding Officer (Appointing Authority) (J.S. KOCHAR) Secretary/Registrar, DRT-III, New Delhi

(2.) It is not in dispute that the order was preceded by various memos calling upon the respondent to give justification, if he had any, for the misdemeanor alleged against him.

(3.) The respondent was appointed as a Staff Car Driver vide order dated 21.12.2004 in which it was clearly indicated to him that he would be on probation and his service would be regulated by the Central Civil Services (Temporary Services) Rules, 1965.