Mrs. Sujata V. Manohar, J. - (1.) Leave granted.
(2.) The appellant was appointed as Assistant Manager in the respondent-U.P. State Leather Development and Marketing Corporation on 22-11-1974.
(3.) On 10th of January, 1978 the appellant was selected and appointed as Divisional Manager in the respondent-Corporation. The letter of appointment which is dated 10th of January, 1978 states as followls:- "********** His appointment will be on probation for a period of one year which can be extended at the discretion of the Managing Director. His services are liable to be terminated on one month's notice or salary in lieu thereof. He will be governed by the Service Rules of the Corporation................" ;