- (1.) LEAVE granted.
(2.) HEARD the parties.
(3.) CHALLENGE in this appeal is to the order dated 18.11.2005 passed by the Division Bench of the High Court of Gauhati, Imphal Bench in Writ Appeal No. 83/2004 setting aside the order of the learned single Judge. This appeal is preferred by the Sainik School Society the appointing authority. Briefly stated the facts are as follows. Respondent was appointed to the post of Nursing Assistant in Sainik School, Imphal on probation for a period of one year. The period of probation was extendable to two years. The period of probation was extended by one year upto 07.11.2004 for further observations by an order dated 24.10.2003. Since the Respondent had not been accounting for various amounts taken by him, a notice dated 26.10.2004 was issued to him. Thereafter, by an order dated 04.11.2004, he was terminated from service. The order of termination dated 04.11.2004 reads as under: CONFIDENTIAL Ref: SSI/110/Adm 04 Nov. 2004 Shri R.K. Angousana SinghNursing AssistantSainik School, Imphal TERMINATION OF SERVICE REFERENCE this office school letter of even No. dated 30 Oct., 2002. Your services would no longer be required with immediate effect. You are entitled to draw an amount of one month salary in lieu of the notice period. YOU are, therefore, required to hand over the stores held by you to the Board detailed for this purpose. You are advised to carry out clearance and hand over the quarters to the Quartermaster latest by 05 Nov., 2004 (AN). Sd/ - (MS Bhandari) Wing Commander, Principal. ;