RAJENDRA KUMAR VISHWAKARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this writ petition under Articles 226/227 of the Constitution of India, the petitioner is assailing the order passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur in Original Application No. 883/1997 decided on 1,11.2002. Brief facts, necessary for deciding this petition, may be mentioned : The petitioner was appointed as "Substitute Bungalow Peon" on 20.2.1996 by Divisional Railway Manager, Central Railway Jabalpur.

(2.) THE services of the petitioner were terminated by order dated 24.7.1997 by giving him 14 days notice. It was mentioned in the termination order that Shri Sumant Chak the then Divisional Railway Manager, Jabalpur had appointed him as Substitute Bungalow Peon and on his transfer he did not like to take him to new place of posting as such the services were being terminated as per the circular of the Central Railway (Annexure P-10).

(3.) HEARD Smt. Amrit Ruprah learned counsel for the petitioner. We have also gone through the documents with the petition. In our opinion, the petition has no merit and the same deserves to be dismissed. The services, of the petitioner are governed by circular of the Chief Personnel Officer of Railways, Mumbai (Annexure P-10) Clause-VII of the said circular reads as under :