BAIJNATH MANDAL Vs. UOI

JUDGEMENT

(1.) The present Writ Petition is preferred under Articles 226 and 227 of the Constitution of India, for assailing the order dated 11.12.2006 in O.A. No. 1687/2005, and order dated 12.03.2008 in R.A. No. 36/2007 passed by the Central Administrative Tribunal (hereinafter referred to as "CAT/Tribunal"), Principal Bench, New Delhi, whereby the CAT held that the termination of services of the Petitioner by the Respondents was within the framework of rules and regulations prescribed.

(2.) At the outset, we may note that there is no appearance on behalf of the respondents after 10.09.2014. However, the respondents have filed their counter-affidavit. We have heard submissions of learned counsel for the petitioner, and perused the documents on record and proceed to dispose of the petition.

(3.) The Petitioner was appointed as a Bungalow Khallasi, after passing a medical test, with the Respondent no. 3 on 27.01.2000. Petitioner was conferred with temporary status vide communication dated 07.06.2000 w.e.f. 27.05.2000, after completion of 120 days of service. On 31.07.2001, the Petitioner was transferred to Chandigarh along with Respondent no. 3. The Petitioner was terminated from his services on 30.04.2002 with one months' pay in lieu of notice.