LAWS(BOM)-2007-8-132

DEVENDRA PRASAD SHRMA Vs. UNION OF INDIA

Decided On August 02, 2007
DEVENDRA PRASAD SHARMA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard. Rule. Shri J.J. Pandian waives service on behalf of the respondents. By consent, rule made returnable forthwith.

(2.) By the present petition, the petitioner is challenging the order dated 21-8-2001, Exhibit-D to the petition. By the impugned order, the services of the petitioner have been terminated by the railway authorities.

(3.) The challenge to the impugned order is on various grounds. However, it is not necessary to address to all those grounds sought to be canvassed against the impugned order and suffice to refer to only one ground that inspite of the petitioner being selected by due process of law regarding selection of candidates for appointment in a permanent post and having so selected and appointed on probation, during the period of probation his services have been terminated on the ground that he had shown gross neglect and discreditable conduct without even holding an inquiry in that regard and by passing a stigmatic order.