SATYA PRAKASH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Saurabh Pandey, learned counsel for the appellant and Ms. Monika Pant, learned Standing Counsel for the Union of India.

(2.) This appeal is preferred by the appellant in WPSS No. 2570 of 2019. WPSS No. 2570 of 2019 was filed seeking a writ of certiorari to quash the order dated 22.10.2019 issued by respondent no. 3, and a writ of mandamus commanding the respondents to forthwith reinstate the services of the petitioner, and to pay him the withheld salary.

(3.) Facts, to the limited extent necessary, are that the petitioner was selected as S.I. Grade-II and was appointed to the said post vide proceedings dated 29.07.2019 on a contractual basis for a period of one year. His services were, however, terminated by the impugned order dated 22.10.2019 on the ground that his work was found unsatisfactory. On the petitioner invoking the writ jurisdiction of this Court, an interim order was passed on 21.11.2019 staying the effect and operation of the order dated 22.10.2019 till the next date of listing. The writ petition was, however, dismissed for non-prosecution vide order dated 19.12.2019.