RAJIV GOGIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS.

JUDGEMENT

(1.) This petition challenges order of the Central Administrative Tribunal (CAT) upholding termination of services of the petitioner vide order dated 8.8.2002, Annexure P.6.

(2.) Case of the petitioner is that he was appointed as Clerk - cum -Typist in Chandigarh Administration on 14.12.1999. Probation period was for two years which he completed but the same was extended by one year more and it was during the extended period of probation that services of the petitioner were terminated. The order of termination was challenged before the CAT on the ground that in the letter of appointment, condition about extension of probation period was not mentioned.

(3.) The Administration contested the claim of the petitioner by referring to Rule 7 of the Punjab Civil Services (General and Common Conditions of Service) Rules, 1964 (in short, 'the Rules') providing for extension of probation period. It was also stated that report of CBI was received that the petitioner secured appointment by paying illegal gratification.