- (1.) Ia is dismissed,
(2.) This special leave petition arises from the order and judgment of the division bench of the Allahabad High court dated 3/7/1996 made on 3/7/19966 in Writ Petition No. 6676 (S/s) of 1992.
(3.) The petitioner was appointed on 15/1/1990 in the pay scale of Rs. 550/1100 with allowance; total remuneration was coming to Rs. 1991.40. He was put on probation as contemplated under clause (2 of the letter of appointment which reads as under: "You will be on probation for a period of 12 months from the date of your joining, which period may be extended from time to time at the discretion of the Management. During the period of probation, your services may be terminated without assigning any reason therefor. ";