Kasliwal, J. - (1.) This appeal by special leave is directed against the decision of the Punjab and Haryana High Court dated 9-5-1985. The appellant Anil Kumar Soni was appointed as Assistant Technical Officer in the Punjab Financial Corporation (herein-after referred to as 'the Corporation'). The appellant was confirmed as Assistant Technical Officer (Textiles) on 14-7-1976, The appellant then applied for the post of Assistant Manager which was to be filled up by direct recruitment. The appellant was selected and appointed as Assistant Manager on probation on 26-5-1980. The period of probation of the appellant was extended from time to time and ultimately the Corporation vide its order dated 11 th May, 1984 terminated the service of the appellant in exercise of the powers conferred by Regulation 19(2) of the Punjab Financial Corporation (Staff) Regulation, 1961. The appellant aggrieved against the order of termination filed a writ petition which came to be dismissed by the High Court by the impugned order dated 9-5-1985.
(2.) The only contention raised by Shri M. K. Ramamurti, learned senior counsel which appealed to us is that even if the impugned order of termination from the post of Assistant Manager during the period of probation was held to be proper, still the appellant was entitled to continue on the post of Assistant Technical Officer on which he was admittedly confirmed as back as 14-7-1976. In order to consider this aspect of the matter it would be proper to consider the respective contentions raised by the learned counsel for the appellant as well as the Corporation. The High Court in this regard took the view that so far as the post i.e. Assistant Technical Officer which the appellant held before he was selected for the post of Assistant Manager is concerned, stood abolished from the date he was appointed to the post of Assistant Manager in view of the resolution of the Board (Annexure R-1/3). The relevant part of the aforesaid resolution reads as under: "The various levels of posts, subject to such modifications as may be decided by the Board may be advertised. Officers of the Corporation who fulfil the requisite qualifications and experience may apply for these posts and may compete with the candidates from the open market. Within the overall strength proposed earlier, officers may be selected to various levels of hierarchy depending upon their professional competence and experience................... The posts now held by the employees of the Corporation, who happen to be inducted into the new cadre posts, shall be abolished from the date of their appointment to the new cadres............)
(3.) Taking support from the above resolution it has been contended on behalf of the Corporation that as soon as the appellant was selected for the post of Assistant Manager, the earlier post of Assistant Technical Officer held by the appellant stood abolished. It has thus been contended that there was no post of Assistant Technical Officer on which the appellant could have been appointed after his termination of service from the post of Assistant Manager by the impugned order dated 9-5-1985.;