ASHOK KUMAWAT Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) This petition is filed aggrieved of order dtd. 17/11/2021 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (for brevity 'the tribunal') dismissing Original Application ('OA') No.431/2011 filed by the petitioner.

(2.) The brief facts are that the petitioner in pursuance to advertisement inviting applications for temporary post at Central Sheep & Wool Research Institute, (CSWRI), Avika Nagar, Tonk applied for post T-1 Lab Technician and was appointed vide office order dtd. 5/7/2011. The petitioner was removed from service under Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965 (for short 'the Rules') vide order dtd. 16/9/2011. The petitioner was given one month salary in lieu of notice period. The OA filed by the petitioner aggrieved of the removal order was dismissed by the tribunal vide order dtd. 17/4/2012. The order of the tribunal was set-aside by this Court on 23/10/2017 in DBCWP No.9303/2012 (Shailendra Singh Dhaked Vs. Indian Council for Agriculture & Ors.) and the matter was remanded to the Tribunal. The OA was again dismissed vide impugned order dtd. 17/11/2021, hence, the present petition.

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