- (1.) Leave granted.
(2.) The present appeal is directed against the final judgment and order dated 24. 09.2002 passed by the High Court of judicature for Rajasthan, Jaipur Bench, jaipur in S. B. Civil Second Appeal No. 239 of 1997 whereby the High Court has dismissed the second appeal filed by the appellant-Corporation.
(3.) The respondent was appointed as conductor on daily wages with the Rajasthan state Road Transport Corporation. He was appointed as conductor on probation for a period of two years. The services of the respondent were terminated on 08. 05.1984 as the same were not found to be satisfactory. Necessary compensation was paid to the respondent as per the rules of the corporation vide Order No. 297. Against the order of termination, the respondent-plaintiff filed an appeal before the appellate authority, which was dismissed on 22.10. 1984.;