RAM SEWAK MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, an Extra Departmental Branch Postmaster appointed by the Union of India in the Depart ment of Posts and Telegraphs has filed this v.rit application against the order of termination of his services by the order, Annexure-2 dated 24-8-1981, passed by Superintendent of Post Offices, Darbhanga (respondent No. 2).

(2.) The petitioner was appointed with effect from 2-2-1981. He was provisicnally selected for the said appointment by respondent No. 2 by letter (Annexure-1) in which he was given to understand that (i) his appointment as Extra Depart mental Branch Postmaster shall be in the nature of contract liable to be terminated by the undersigned respondent No. 2) at any time notifying the order in writing and (ii) he shall be governed by the Posts and Telegraphs Agents (Conduct and Service) Rules 1964 as amended from time to time.

(3.) The argument advanced on behalf of the petitioner is that respondent No. 2 while passing the impugned order has taken recourse to the second condition mentioned in the letter of selection, inasmuch as, it specifically mentions that the petitioner's services were being terminated under Rule 6 of the Extra Departmental Agents (Conduct and Service) Rules, 1964 with immediately.