LAWS(ALL)-2002-4-132

JITENDRA SRIVASTAVA Vs. UNION OF INDIA UOI

Decided On April 17, 2002
JITENDRA SRIVASTAVA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned counsel for the petitioner and Sri Govind Saran, learned counsel for the Union of India.

(2.) The petitioner is challenging the impugned order dated 30/31 August, 2001, passed by the Secretary, Railway Board, Government of India, New Delhi, Annexure-18 to the writ petition. It appears that the petitioner was selected by the U. P. Public Service Commission, Allahabad and was given appointment on 21st January, 1991 in the Indian Railway Traffic Services Group 'A', He joined the training at Lal Bahadur Shastri National Academy of Administration, Mussoorie, U.P., on 16.9.1991 and completed the same on 20.12.1992. He was thereafter, sent for further training at Railway Staff College, Vadodra and attended his training upto 11,6.1993 as stated in paragraph 7 to the writ petition.

(3.) In paragraph 8 of the writ petition, it is stated that the petitioner wanted to appear for I.A.S. On 18.1.1993, he wrote a letter to the Senior Professor, Railway Staff College, Vadodra seeking permission to appear in the said examination. The petitioner came to Allahabad to appear in the examination on 13.6.1993. The petitioner has alleged that he then fell ill and sent several letters with medical certificates for leave. Suddenly, by an order dated 7.11.1994 the service of the petitioner was terminated vide Annexure-11 to the writ petition.