SUMAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER , by the medium of this writ petition has questioned the judgment and order made by the Central Administrative Tribunal, Chandigarh Bench (Circuit at Shimla) (hereinafter referred to as "the Administrative Tribunal", for short, in O.A. No. 475/HP/2008 dated 10.8.2009, whereby the O.A. filed by the petitioner came to be dismissed, hereinafter referred to as "the impugned judgment", for short, on the grounds taken in the writ petition.

(2.) A brief narration of the conspectus of facts are that the petitioner came to be appointed as TGT (Mathematics), vide appointment letter dated 5.3.2004, on probation, for a period of two years, as per the stipulations contained in the appointment order, which was extendable by another year, at the discretion of the competent authority. The petitioner, consequent upon his appointment, submitted his joining, on 2.4.2004. Thereafter the petitioner was transferred to Jawahar Navodaya Vidyalaya Kunihar, District Solan in the month of May, 2004. The competent authority, after noticing the work, conduct and performance of the petitioner, extended the period of probation upto 2.4.2007 vide order dated 24.5.2006. Thereafter, again, after noticing the work and conduct of the petitioner, the probation period of the petitioner was extended for a period of one year upto 31.3.2008, vide communication dated 28.12.2007.

(3.) THE petitioner questioned the said termination order by the medium of O.A. before the Administrative Tribunal, as stated supra.