HARI SINGH Vs. INDIAN AGRICULTURAL RESEARCH INSTITUTE

JUDGEMENT

(1.) The present writ petition is directed against the two orders passed by the Tribunal dated 2.3.2002 and 27.1.2003. By the first order, the learned Tribunal dismissed the Original Application No.697/01 filed by the petitioner and by the subsequent order dated 27.1.2003, the learned Tribunal has dismissed the review application filed by the petitioner. The petitioner has impugned both these orders passed by the learned Tribunal as well as the order dated 5.1.2001 passed by Indian Agricultural Research Institute, respondent no.1 terminating the services of the petitioner as Security Officer, Director Office, in the respondent no.1.

(2.) The petitioner was appointed as a Security Supervisor on 27.2.1999 and he joined the said post on 22.3.1999. Two clauses of the appointment letter dated 27.2.1999 are relevant for adjudication of the present writ petition read as under:-

(3.) It is the case of the respondents that in terms of the above clauses 5 and 6, respondent no.1 has terminated the services of the petitioner vide order dated 5.1.2001 which reads as under:-