- (1.) We have heard Shri Neeraj Agrawal, learned Counsel for the petitioner and the learned standing counsel appearing for the respondent No. 1.
(2.) It appears that the petitioner was appointed on the post of Area Sales Manager by Dr. Reddy's Laboratories Limited by the Offer-cum-Appointment Letter dated 16.2.2009 (Annexure-1 to the writ petition). A domestic enquiry was conducted against the petitioner for having committed misconduct. By the communication dated 24.8.2009 (Annexure-7 to the writ petition), the explanation submitted by the petitioner was rejected. After conclusion of the domestic enquiry, the petitioner's services on probation have been discontinued by the order dated 25.8.2009 (Annexure-8 to the writ petition) by Dr. Reddy's Laboratories Limited.
(3.) The present writ petition has been filed, inter alia, praying for quashing the aforesaid order dated 25.8.2009, passed by Dr. Reddy's Laboratories Limited.;