COMMISSIONER OF INCOME TAX Vs. AJAI SINGH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution has been filed for quashing the judgment and order dated April 2, 1998 passed in O.A No. 1273 of 1973 by the Central Administrative Tribunal, Allahabad.

(2.) Ajai Singh, respondent No. 1 to the writ petition, was appointed as a casual class IV employee in the office of the Commissioner, Income Tax, Allahabad, on September 7, 1994, and his services were terminated on November 4, 1997. He challenged termination of his service by filing an Original Application. The Tribunal held that as the services of respondent No. 1 has been terminated on account of non-satisfactory work, it was incumbent upon the writ petitioner to hold a formal departmental enquiry and as the same was not done, the termination of his services was illegal.

(3.) We have heard Sri Amit Sthalekar for the petitioner, Sri O.P. Gupta for respondent No. 1, and have perused the record.