SHRAVAN KUMAR Vs. ADMINISTRATIVE MEMBER C A T

JUDGEMENT

(1.) The petitioner was appointed vide order dated 25-2-1982 as a temporary Hindi typist until further orders in the Small Industries Service Institute, Ranchi (hereinafter referred to as the Institute). By order dated 11-9-1988, his services were terminated by the Director of the institute, as he could not qualify in the special qualifying examination for the said post conducted by the Staff Selection Commissioner, New Delhi, held in the month of March 1987. About seven years after the termination of his services, he made a representation dated 14-6-1995 before the Director against the termination of his services. Thereafter, he filed O.A. No. 628 of 1995 before the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the CAT) seeking quashing of the order dated 16-9-1988, whereby his services were, terminated. The CAT on 1-11-1995 disposed of the said case with a direction to the Director to decide the said representation within a period of three months of the receipt of its order. The Director vide order dated 6-2-1996 dismissed the representation holding that the post of Hindi typist which the petitioner was holding has already been filled up long ago, i.e. on 8-4-1991 and there is no vacancy now of Hindi typist. Being aggrieved by the said order the petitioner again filed another O.A. No. 231 of 1996 before the CAT. which has been dismissed vide order dated 1-1-7-1996. Till not satisfied, he has filed this writ petition challenging the order of termination of his service dated 16-9-1988, order of the Director (respondent No. 4) dated 6-2-1996 rejecting his representation and the, order of the CAT dated 11-7-1996 rejecting his OA No. 231 of 1996.

(2.) The parties have exchanged the affidavits and we have heard the learned Counsel for the parties.

(3.) This writ petition has to be rejected for the following reasons: