UNION OF INDIA Vs. TARSEEM LAL VERMA

JUDGEMENT

(1.) The Petitioner has filed this writ petition praying therein that the order dated 3rd October, 1997 passed by Principal Bench of Central Administrative Tribunal at New Delhi (for short hereinafter referred to as Tribunal) in O.A. No. 1211/1991 be quashed.

(2.) Briefly stated facts of this case are that the Respondent was appointed as Photographic Officer (Group B Gazetted Non-Ministerial post) in the Armed Forces Headquarters in the pay scale of Rs. 650-1200/-, pursuant to the recommendation made by the Union Public Services Commission (UPSC). Since respondent was having fifteen years experience in the field UPSC recommended five advance increments, at the time of appointment. Respondent was a schedule tribe candidate and was appointed against the reserved post. Respondent joined on 16th July, 1986.

(3.) Terms and conditions of appointment, as contained in the Office Memorandum dated 11th July, 1986 show that the Respondent was put on probation for a period of two years from the date of his appointment. It was further mentioned in the appointment order that the probation was extendable at the discretion of the competent authority; that failure to complete the period of probation to the satisfaction of the competent authority will render Respondent liable to be discharged from the service.