MITHILESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ application is against the order of the Central Administrative Tribunal, Patna Bench, Patna, recorded on December 9, 2005 in O. A. No. 425 of 2001, whereby the challenge at the instance of the petitioner against the order dated June 25, 2001 issued by the respondent authority terminating his services as "Extra Departmental Branch Post Master" (E.D.B.P.M.), was made unsuccessful, hence this writ application by invocation of provisions of Article 226 of the Constitution of India.

(2.) Let it be mentioned at the outset, to appreciate the merits of the challenge against the order of the Tribunal that the petitioner came to be appointed as "E.D.B.P.M.", Bermi B.O. with effect from May 31, 1999. He had also produced some documents which were examined by the authority and one of them has been the marksheet of the High School Examination 1998 and School Leaving Certificate issued by "C.B.H.E"., New Delhi.

(3.) On doubt being raised, an enquiry came to be conducted from the Directorate of Education of National Capital Region. It came to the notice of the respondent-authority that by virtue of notification dated October 15, 1982 the institution, from where the petitioner had received education, was not recognised by the Government of India.