LAKHYAJIT DEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel for the petitioner. Also heard Mr. P.K. Tiwari, learned senior counsel assisted by Mr. M. Choudhury, learned counsel for the respondents.

(2.) This writ petition is directed against the judgment and order dated 31 -08 - 2010 passed by the Central Administrative Tribunal (CAT for short) dismissing the Original Application No 1 of 2010 thereby rejecting the challenge made by the petitioner to the order dated 16 -12 -2009 terminating his services .

(3.) The factual matrix of the case may be briefly noticed as follows: - Pursuant to the advertisement dated 16/11/2006 issued by the Indian Institute of Entrepreneurship (IIE) inviting applications from intending candidates, inter -alia, for filling up the post of Accounts Officer, the petitioner had submitted his candidature and was selected and accordingly, appointment letter dated 20/11/2007 was issued to him. In the appointment order, it was mentioned that his appointment was purely temporary and that the petitioner would have to undergo a probation period for one year, which was liable to be extended at the discretion of the appointing authority. The order of appointment further mentioned that during probation period, the petitioner's service was terminable at one months Notice from either side and that after satisfactory completion of the probation period, his services will be regularised.