KAMAL LOCHAN BISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed against the judgment and order dated 18.11.2004 passed by the Central Administrative Tribunal, Cuttack Bench in O.A. No.159 of 2002 dismissing the O.A. filed by the petitioner against the order dated 7.9.2001 terminating this services.

(2.) The brief facts of the case are that on release from the services of the Armed Forces, the petitioner was given re-employment in the ARC (Airwing) service under the Directorate General of Security on the post of Junior Accountants Officer vide order dated 15.6.1998 passed by the Deputy Director, Aviation Research Centre, Government of India, P.O. Doom Dooma, Dist-Tinsukia (Assam), inter alia, with the following conditions :

(3.) The petitioner accepted the terms and conditions of the appointment and submitted his joining on 24.6.1998. After completion of two years' probation period, a D.P.C. was constituted on 10.8.2000 to consider his suitability for clearance of probation according to the terms and conditions set out in the appointment order. But the Committee recommended for extension of his probation. Consequently, the competent authority extended his probation for one year with effect from 24.6.2000 on the ground that he had shown a lack of will to carry out the orders of his superiors and failed to maintain cordial relations with other official. That was communicated to him vide Memo No. ARC/AW.916/ 4287-89, dated 21.8.2000.