SUSHIL KUMAR CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India challenges the order of the Central Administrative Tribunal, Patna Bench, Patna, dated 20.7.1999 in O.A. No. 189 of 1995 arising out of R.A. No. 39 of 1999 decided, on 6.7.2004, inter alia, contending that the order of the Central Administrative Tribunal is bad in law.

(2.) LET it be articulated at the outset that the present petitioner approached the Tribunal mainly for the following reliefs:

(3.) THERE is no dispute about the fact that the petitioner came to be engaged from 1.4.1992 as Part Time Night Guard by one Ram Singhasan, Sub -Record Officer, RMS 'P ' Division, Howrah who happened to be the father of the petitioner, without the procedure being followed. The authority on consideration of the fact that the appointment was not legal, valid and regular without following the procedure and de hors the Recruitment Rules, terminated the services of the petitioner which was questioned before the Tribunal, unsuccessfully.