P C GOEL Vs. UNION OF INDIA

JUDGEMENT

(1.) CM is allowed as prayed.

(2.) The petitioner was appointed as Financial Controller with the Punjab Wakf Board vide order dated June 16, 1997. He actually joined duty on August 1, 1997. His services were terminated vide order dated August 6, 1998. He was paid one month's salary in lieu of one month's notice along with the order of termination. Aggrieved by this order, a copy of which has been produced as Annexure P-16 with the writ petition, the petitioner has filed the present writ petition. He prays that the order of termination be set aside.

(3.) The respondents contested that writ petition. A detailed written statement has been filed. It has been inter alia pointed out that the petitioner had been appointed on probation for a period of one year. The period of probation could be extended. No order of confirmation had been passed. By an order passed in May 1998, the petitioner's financial powers were withdrawn. This action was necessitated by the fact that he had deposited Rs.75.00 lakhs "in the Unit Trust of India through his wife....." It has been further pointed out that on an inquiry it was "learnt that the commission to the agent by the, Unit Trust of India is 2% and he, therefore, has got undue financial benefit of Rs. 1.50 lakhs along with his wife....." Subsequently, when the petitioner's work was assessed as being unsatisfactory his services were terminated as per his terms of appointment.