. - (1.) By this writ application, the writ petitioner, an employee of the respondents, has challenged the order dated June 7, 1005(sic) issued by respondents No. 2 terminating the service from the respondents/Corporation.
(2.) The petitioner was appointed as trainee Conductor(Bus) temporarily on 'no work no pay' basis on certain terms and conditions. Subsequently, the respondent/Corporation appointed the petitioner on probation in the post of Bus Conductor w.e.f January 1, 1994. One of the terms of such appointment was that during probationary period, the service of the petitioner was terminable with 48 hours notice from the side of the Corporation. It was also specified in the said appointment letter that the service of the petitioner should be governed by the Leave Rules and Service Regulations, to be adopted and modified from time to time for the general employees of the Corporation. Such appointment was initially for one year subject of extension from time to time at the discretion of Management.
(3.) Although the period of probation expired on 31st December, 1994, the petitioner continued in service and subsequently by a letter dated 31st January, 1995 the Corporation extended the probationary period for another one year w.e.f. 1st January, 1995. By the said letter the petitioner was advised to improve performance and efficiency.;