PINTU CHOWDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged an order dated 30.08.2017 issued by the respondent No.2, Director (East Zone), Weavers' Service Centre, Government of India by which the petitioner's service as Junior Weaver, Weavers' Service Centre, Agartala, came to be terminated.

(2.) Brief facts are as under:

(3.) Respondent No.2, which is the Government of India Organization had published an advertisement on 01.08.2015 inviting applications from eligible candidates for various posts including 15 posts of Junior Weaver, of which 8 posts were to be fulfilled by unreserved category candidates. The rest were distributed over reserved category candidates. As per the advertisement, the upper age limit of the candidate would be 30 years, relaxable up to 10 years in case of Government servants (13 years in case of reserved category candidates). The petitioner applied for the posts, in question, which application was forwarded by the Principal of the School where the petitioner was at that time engaged. The petitioner was invited for an interview in which he participated with the consent of his employer. The respondent No.2 issued order dated 19.01.2016 appointing the petitioner to the said post and posted him at Agartala. Petitioner joined on 29.01.2016. The petitioner continued to discharge his duties without any complaint from the department. However, suddenly respondent No.2 passed the impugned order dated 30.08.2017 terminating the service of the petitioner pursuant to which a release order dated 04.09.2017 was passed. At that stage, the petitioner filed this petition in which under an order dated 05.04.2018, this Court stayed the operation of the impugned order of termination dated 30.08.2017. The order also provided that the respondent shall allow the petitioner to join the post of Junior Weaver, which he was holding prior to passing of the order dated 30.08.2017. Thus, under interim protection from the High Court the petitioner has been discharging his duties on the said post.