SURESH M JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the order dated 31.10.2002 passed by the Central Administrative Tribunal, Ahmedabad in Original Application No.755 of 1999 with MA No.657 of 1999 whereby the Tribunal has dismissed the Original Application.

(2.) IT is the case of the petitioner that he was initially appointed as ED Mailman under the control of SRO/HRO in the year 1970 and thereafter was appointed as regular Mailman in the year 1980. The petitioner's services were put to an end by order dated 31.07.1986 as contemplated under Rule -5 of CCS (Temporary Services ) Rules 1965. The petitioner, therefore, made representation on 05.06.1989 to the Chairman of Postal Board against the termination order dated 31.07.1986 and the same came to be rejected vide order dated 06.02.1991.

(3.) THE Tribunal after hearing the parties vide order dated 31.10.2002 confirmed the order of the authorities below and dismissed the application. Hence the present petition is preferred.