VIBHAV VIKRANT Vs. CHAIRMAN NTRO

JUDGEMENT

(1.) By this writ petition preferred under Articles 226 and 227 of the Constitution of India the Petitioner has assailed the order dated 19th January, 2001 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (tribunal, for short) in O.A. No. 164/2011 whereby it has declined to interfere with the order of the termination passed against the Petitioner by the Respondent.

(2.) The Petitioner was appointed on the post of External Pilot in National Technical Research Organization (NTRO, for short) on 3rd April, 2008 for a period of two years. Clause 5 of the offer of appointment reads as follows:

(3.) Thereafter a formal order of appointment was issued on 2nd May, 2008. After the order of termination was passed, the Petitioner filed O.A. No. 3491/2010 contending, inter alia, that the Petitioner should have been considered for conversion from External Pilot (EP) to Internal Pilot (IP). The tribunal directed the authorities to consider the said representation. The said representation has been rejected by order dated 24th December, 2010 contained in Annexure P-8.