L.NAGESWARA RAO,J. - (1.) Leave granted. This Appeal is filed against the judgment of the High Court of Uttarakhand at Nainital by which the order dated 31st December, 2008 terminating the services of Respondent No.1 was set aside.
(2.) Respondent No.1 was offered appointment to the post of Engineer-B (Civil) on 1st November, 2007 after he was selected pursuant to advertisement dated 10 th August, 2007. He had joined on 1st January, 2008. Respondent No.1 was placed on probation for a period of two years from the date of joining. Appellant No.2 was informed by the Competent Authority on 22nd May, 2008 that the period of probation for Group 'A' officers had been reduced from two years to one year. By a letter dated 15th October, 2008, Respondent No.1 was informed that his period of probation had been reduced from two years to one year pursuant to an amendment to the bye-laws.
(3.) An internal Office Note dated 24 th July, 2008 was issued directing Respondent No.1 to submit a detailed report regarding certain irregularities in improvements that were suggested in road infrastructure required for transportation of equipments. By Office Memorandum dated 18th August, 2008, the Registrar communicated certain shortcomings in the discharge of duty by the Respondent No.1. The Respondent No.1 was directed to discharge his duties diligently and complete the allotted tasks within a given time frame. Respondent No.1 was also asked to submit his explanation regarding initiation and completion of the work relating to providing tanks for water supply for a building without prior intimation and without getting formal approval of the proposal/ estimates for the construction of the same.;