SUMIT VERMA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Heaving heard learned counsel for the petitioner on 02.02.2017, during the course of preliminary hearing of the petition, learned counsel had been asked to produce the text of Rule 5(1) of the Central Civil Service (Temporary Service) Rules, 1965, (hereinafter-the Rules, 1965) for which purpose the case was adjourned.

(2.) Rule 5(1) of the Rules produced read as under :-

(3.) The Rule requires the termination order to be passed in writing, but it does not cast a duty on the authority to record reasons in the order of termination. The grievance of the petitioner is that he was not informed the reasons as to why his services were being terminated during the period of probation. Learned counsel then submits that there was medical history attached to the petitioner, which material has been produced in the petition by way of documents placed as annexures.