S.B.Sinha, J. - (1.) This appeal is directed against a judgment and order dated 10th March, 1994, passed by a learned single Judge of this Court in C. O. No. 8215 (W) of 1994, whereby and where under the writ petition filed by the writ petitioner/respondent No. 1 questioning an order of discharge dated 23rd February 1990, as contained in Annexure 'C' to the writ petition was allowed and the appellant company was directed to allow the writ petitioner to join his services forthwith and confirm the petitioner as he had fulfilled the pre-condition for getting confirmation. It was further directed that the writ petitioner would be entitled to be paid full salary during the intervening period,
(2.) The fact of the matter lies in a very narrow compass.
(3.) The writ petitioner/respondent No. 1 was appointed as a Probationary Development Officer at Chandil attached to Jamshedpur Branch under Ranchi Divisional Office, by an offer of appointment dated 18/22-2-88. In the said letter of appointment, it was inter alia, provided as follows: "Initially, you will be on probation for a period of 12 months which the Company may at its discretion extend by a further period not exceeding 12 months. Confirmation in the services shall not be automatic, on fulfilment of the above conditions, unless a letter of confirmation is specifically issued by the Company. Unless letter of confirmation or extension of probationary period is issued to you, your services shall stand automatically terminated after expiry of the period of probation. During the probationary/extended probationary period you are liable to be discharged without notice and without assigning any reason whatsoever for such discharge." In the said letter, it was further stated: "In view of the revision of the scheme you will have to satisfy the new conditions relating to premium target.";