NAND KISHORE SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner's services as Airport ticket clerk in the Civil Aviation Department, Government of India were terminated by means of an order dated 3rd June, 1971, issued by the Deputy Director General of Civil Aviation, at (hat time the petitioner was serving at the Palam Airport.

(2.) THE order in question ran as follows: ORDER In pursuance of the proviso to Sub-rule (I) of Rule 5 of the Central Civil Service (Temporary Service) Rules 1965, I hereby terminate forthwith the service of Shri N K Sharma. Airport ticket clerk and direct that he shall be paid a sum equivalent to the amount of pay and allowances for a period of one month (in lieu of the period of notice) calculated at the same rate at which he was drawing then immediately before the date on which this order is served on or, as the case be, may tendered to him. Sd/ (S. RAMAMRIIHAM) Deputy Director General of Civil Aviation This order led to the services of the petitioner being terminated on 15th June. 1971, forenoon On the same day, he tiled an appeal under Rule 5 (2) of the Central Civil Services (Temporary Service) Rules, 1965, to the Secretary to the Government of India, Ministry of Civil Aviation and Tourism. He was informed on 28th February, 1972, that this appeal had been rejected.

(3.) ON 9th May, 1972, he filed the present writ petition under Articles 226 and 227 of the Constitution of India.