M.P.Singh - (1.) THE petitioner was appointed on 8-7-1987 as Assistant Grade II in the service of the U. P. Financial Corporation on six months' probation. His probationary period was extended from time to time. He continued in service till 10-10-1990 when an order of discharge was passed against him by the Managing Director.
(2.) UNDER condition no. 3 of the appointment order the petitioner was required to show typing speed of 40 words per minute in English for his confirmation on the said post. It has been stated in the impugned order that he has failed to show the said typing speed inspite of various opportunities given to him. Thus an order of discharge was passed under Regulation 16. The U. P. Financial Corporation (Staff) Regulations, 1961 (in short 'the Regulation') has been framed by the Board of Directors of U. P. Financial Corporation in exercise of the powers under section 48 of the State Financial Corporation Act, 1961. There is no dispute that the case of the petitioner is covered by the said Regulations.
(3.) REGULATION 15 provides that an officer directly recruited in the Corporation service shall be required to be on probation for a period which shall not be less than one year and not more than two years as may be fixed at the time of appointment. Under Regulation 16 an employee on probation may be discharged by the Managing Director after one month's notice or by payment of substantive pay for one month in lieu thereof.;