UNION OF INDIA Vs. PRAVESH MALIK

JUDGEMENT

(1.) The petitioners impugn the common order dated 11 th August, 2011 of the Central Administrative Tribunal allowing OAs 749/2011, 779/2011, 781/2011 and 782/2011 preferred under Section 19 of the Administrative Tribunals Act by each of the respondents respectively in these petitions. Each of the said OAs challenged identical orders all dated 22 nd November, 2010 of termination of services of each of the respondents under Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965.

(2.) The respondents were appointed as Field Assistant in the Cabinet Secretariat. It was a term of their appointment memos dated 3 rd May, 2010 that their appointments could be terminated at any time by a month's notice given by either side and the notice period could be dispensed with by making payment of a sum equivalent to the pay and allowance for the period of notice or for the unexpired period of notice. It was yet further provided in the said appointment memos that the respondents were to be on probation for a period of two years from the date of appointment.

(3.) The order dated 22 nd November, 2010 in the case of respondent Pravesh Malik was as under: