PANKAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present Writ Petition is directed against the Order dated 13th April, 2005 passed by the Central Administrative Tribunal, Principal Bench, Delhi in Original Application No. 3066/2004 By the aforesaid Order, the learned Tribunal has dismissed the said Original Application and has upheld the Order dated 15th December, 2004 under Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965 (hereinafter referred to as the Rules for short) terminating the service of the petitioner on the ground that the petitioner belongs to Jat community and therefore not entitled to appointment in Other Backward Classes category (hereinafter referred to as OBC , for short ).

(2.) BY advertisement published in Employment News dated 17th November, 2003, the respondent had called for applications for appointment on various posts under civilian category including one post of a Lower Division Clerk (hereinafter referred to as LDC, for short ). The said post was reserved for OBC candidate. The advertisement was taken out by HQ Western Air Command (Unit), Air Force.

(3.) THE petitioner who belongs to Jat community applied for the said post and submitted a certificate issued by the Deputy Commissioner (South West District) Delhi stating that the petitioner belongs to Jat community which is recognized as a backward class by the Government of National Capital Territory of Delhi vide Notification dated 20th January, 1995.