RAVINDER KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has challenged the order dated 1st June, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A No.1479/2009 titled Ravinder Kumar v. Government of NCT of Delhi & Ors dismissing his petition seeking direction to reinstate the petitioner after he was appointed on compassionate ground and his appointment was terminated by the order dated 10th July, 2008, 18th November, 2008 and 1st June, 2009 on petitioner failing to qualify the basic training.

(2.) Brief facts to comprehend the controversies are that father of the petitioner had died on 9th December, 2003 while in service and an application was filed by petitioners mother for his appointment on compassionate ground which was allowed in an original application filed by the petitioner being O.A No.1231/2005 titled Ravinder Kumar v. Government of NCT of Delhi by the order dated 26th September, 2006 directing the respondent to reconsider the case of the petitioner for compassionate ground as constable.

(3.) After the respondents were directed to reconsider the case of the petitioner, he was appointed as constable. While undergoing basic training he had to qualify the examination, however, he failed to qualify the basic training course despite an additional chance given to him and consequently under Rule 5 of Central Services (Temporary Services) Rules, 1965 and SO No.16/2008 his services were terminated as he failed to pass the basic training even after availing additional chance by order dated 10th July, 2008.