SUDHIR KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Two writ applications were clubbed and heard together and then the writs were dismissed by a common order dated 15.07.2016. Both the writ petitioners preferred LPA. LPA of Ajit Kumar, which was registered as 1768 of 2016, came to be heard by a Division Bench and was dismissed vide order dated 21.12.2017 primarily on the ground that since the power of removal of the said appellant was exercised under Central Civil Services (Temporary Service Rules) , 1965 since the said appellant and the present appellant were probationers, there was no occasion to go behind the order and find reasons for such removal.

(2.) Since the present appeal of Sudhir Kumar arises from the said order of the learned Single Judge, which has been held to be in order for the reasons provided in detail vide order dated 21.12017 passed in LPA No.1768 of 2016, the facts being identical as also the law applicable to such case, even the present appeal stands dismissed as the Court does not find any infirmity with the rational and reasoning provided by the learned Single Judge for dismissing the writ applications by taking note of the law and the judgments rendered by the Hon'ble Apex Court in quite a detail.

(3.) The appeal for the above reasons stands dismissed.