- (1.) Respondent was appointed as Assistant Development Officer on 4th September, 1985. After completion of the period of Apprenticeship, he was placed on probation as Development Officer with effect from 4th December, 1985. While he was still a probationer, his services were terminated by order dated 22-5-1986 which was challenged in a writ petition before the High Court of Karnataka.
(2.) Relying upon the decision of this Court in Central Inland Water Transport Corporation Ltd. v. Brojo Nath Ganguly, (1986) 3 SCC 156 , a learned single Judge of the High Court by judgment dated 12-8-1986 allowed the writ petition and quashed the order of termination. The judgment was upheld by the Division Bench in appeal. Now, the matter is in this Court.
(3.) We have heard learned counsel for the parties.;