KUMAR GORAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice. Shri Amrit Pal Singh, CGSC accepts notice and states that the petition can be disposed-off finally.

(2.) We have heard counsels for the parties.

(3.) The Writ Petition challenges the order of the Central Administrative Tribunal ("Tribunal") dated 23rd May, 2013 in O.A. No. 1852/2012 which upheld the termination of the petitioner from his employment as Multi-Tasking Staff ("MTS") with the respondent (employer). On 4th January 2012 the petitioner accepted the appointment letter of 13th December 2011 for the post of MTS for a probation period of two years from the date of his joining. He even attended a workshop in the second week of February organised by the respondent (employer) on "office procedure in computerised equipment". On 27th April, 2012, he suddenly received a notice stating that his services would stand terminated after expiry of one month from the date on which the notice was served on him. No reason or cause was assigned in the said notice of termination. His representation against it failed to elicit any response from the employer. Being aggrieved by the latter's silence and the inexplicable notice, the petitioner challenged it before the Tribunal.