Srikrishna, J. - (1.) The core issue in this appeal is whether the discontinuation of the probationer-appellant was for unsatisfactory services or for a misconduct.
(2.) The respondent is an institution carrying on research in basic sciences. It is common ground that the respondent is funded by the Central Government and, therefore, it is "State" within the meaning of Article 12 amenable to the writ jurisdiction under Article 226 of the Constitution of India.
(3.) The appellant was selected for the post of administrative officer and joined service under the first respondent on 10th February 1995. The letter of appointment issued to the petitioner on 7th October 1994 made it clear that the petitioner was being appointed on probation for a period of one year.;