- (1.) D. S. Sinha, J. Heard Sri R. N. Singh, Learned senior Advocate appearing for the petitioner and Dr. R. G. Padia, learned senior Advocate appearing for the respon dents.
(2.) SRI Adalat Singh Yadav, an erstwhile Probationary Development Officer of the Life Insurance Corporation of India, seeks to challenge the order of the Senior Divisional Manager (L. I. C.), the respon dent 2, dated 23rd of January, 1991 whereby his services were terminated forthwith. A copy of this order is to be found as Annexure-II to the writ petition. A perusal of the impugned order indicates that the petitioner was on proba tion and that his services were terminated in terms of condition No. 2 which forms part of the appointment letter dated 22nd of February, 1989 whereby the petitioner was appointed as Probationary Officer on probation. The condition No. 2 empowers the Corporation to discharge from its ser vices an employee who is on probation without any notice and without any cause being assigned. The impugned order has been passed in exercise of this power. The petitioner having accepted ap pointment on the term and conditions, including the condition No. 2, is stopped from challenging the action of the Corporation based on the condition No. 2. Otherwise also now it is firmly settled that a probationer has no right to hold a post; see unit Thist of India and others v. T. Bijaya Kumar and another, Judgment Today 1992 (6) S. C, 82.
(3.) IN view of the condition No. 2 of the appointment letter which the petitioner agreed with eyes wide open and the settled position that being on probation he had no right to hold the post, in the opinion of the Court, the impugned order is not liable to be interfered with by this Court in exercise of special and extraordinary jurisdiction under Article 226of the Constitution of INdia. In the results, the petition fails and is dismissed summarily. Petition dismissed. .;