U.O.I. Vs. JITENDRA SINGH

JUDGEMENT

(1.) Heard Sri Shashi Prakash Singh, learned Additional Solicitor General assisted by Sri Raj Kumar Singh, Ms. Anjana Gosain and Sri Divyanshu Bhatt, learned counsel for the appellants, and Sri Jitendra Singh, the respondent appearing in person.

(2.) The instant special appeal arises out of the judgment and order dtd. 17/9/2021 passed by the learned Single Judge in Service Single No. 2295 of 2021 (Jitendra Singh v. U.O.I. and others), by which the writ petition preferred by the respondent was allowed and the impugned letter dtd. 26/12/2019, Internal Note (hereinafter referred to as "ID note") dtd. 17/12/2019 issued by the Joint Secretary, Government of India, Ministry of Civil Aviation, New Delhi and letter dtd. 9/1/2020 issued by the Under Secretary to the Government of India, Ministry of Civil Aviation, New Delhi, were quashed.

(3.) The brief facts of the case are that the respondent applied for the post of Registrar, Rajiv Gandhi National Aviation University (hereinafter referred to as "the University"), on 14/8/2018. He was selected and an offer of appointment was issued to him on 1/3/2019. As per the offer of appointment, the appointment of the respondent was on contract basis for a period of three years and the probation period was of one year from the date of appointment subject to further extension, which was at the discretion of the competent authority as per the prevailing Rules.