JAGAN GANPATRAO TAKLIKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, made returnable forthwith. By consent, taken up the matter for hearing.

(2.) The petitioner challenges the order passed by the learned Central Administrative Tribunal in O.A. No. 2147/2005, thereby dismissing the original application filed by the present petitioner challenging the order of termination dated 12.08.2005. The facts in brief giving rise to the present petition are as under.

(3.) The petitioner came to be appointed as Lower Division Clerk on 18th December, 1972, on the basis of his claim of belonging to Halba Scheduled Tribe. The caste claim of the petitioner came to be invalidated on 3rd March, 2000. Being aggrieved by this, the petitioner filed W.P. No. 1737/2000. The said petition was disposed of on 13.06.2001, thereby given liberty to the petitioner to make a representation to his employer. However, it appears that his representation was rejected. In the meantime, the departmental proceedings came to be initiated against the petitioner on the ground of suppression of fact and as finding guilty, his services were terminated by order dated 12th August, 2005. The petitioner thereafter filed aforesaid Original Application, which has been dismissed by the impugned order dated 28th April, 2010. Hence, the present petition.