(1.) The appellant has filed this appeal against the order dt.12.3.2013 passed by the learned Single Judge in W.P.No.8104/2003.
(2.) The appellant was appointed on the post of Dy. Collector in M.P.State Administrative Services in the pay scale of 2200-4000 vide order dt.12.8.1997. It was one of the condition of appointment that the appellant had to clear the required examination, in accordance with the Rule 13 (3) of M.P. State Administrative Services (Classification, Recruitment and Service Conditions) Rules, 1975 (hereinafter referred to as the Rules of 1975). The appellant was required to pass prescribed departmental examination during the period of probation and thereafter she shall be confirmed on the post. If the appellant did not clear the examination, her services could be terminated. The probation period of the appellant was initially for two years.
(3.) Vide gazette notification dt.17.1.1977, the General Administrative Department prescribed three subjects which had to be cleared by the appellant namely (i)Criminal, Civil, Administrative and Revenue Law and Procedure, (ii) Hindi, (iii) Accounts.
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