- (1.) HEARD learned advocates for the parties. Perused the records.
(2.) THE petitioner challenges the order dated 13th January 2000 passed by the University and College Tribunal Aurangabad in Appeal No. SRTMU 8/1999. By the impugned order, the Tribunal has dismissed the appeal filed by the petitioner against the order dated 28-10-1999 issued by the respondent terminating the services of the petitioner.
(3.) FEW facts, relevant for the decision, are that, the petitioner was appointed on probation as Deputy Registrar of the University - respondent by an order dated 17-4-1997. His probation period was extended by six months from the expiry of initial period of 2 years of probation. His services were terminated by an order dated 28-10-1999.;