Nishita Mhatre, J. - (1.) The petitioner was recruited as a Sepoy in the Kolkata Police Force in 1999. He was required to undergo basic training for six months at the Police Training College, Barrackpore. On completion of his basic training, he was posted in the Reserve Force on probation for two years. As he had not completed his probationary period satisfactorily, it was extended for six months from 3rd July, 2003 to 31st December, 2003 and again from 1st January, 2004 to 30th June, 2004. Thereafter his employment was terminated on 13th April, 2005 as it was found that his service was not satisfactory. This termination of service was effected under Regulation 51(3), Chapter XV of the Police Regulations of Calcutta, 1968.
(2.) The petitioner then approached the West Bengal Administrative Tribunal by filing O.A. No. 1278 of 2006 questioning his termination of service. This application was dismissed by the Tribunal on 18th December, 2009 with a direction to the police authorities to disburse to the petitioner one month's salary in lieu of notice.
(3.) The main contention of the petitioner is that since he was continued in service after the extended period of probation was completed on 30th June, 2004, he must be deemed to have been made permanent after 30th June, 2004. Consequently, the termination of his service without following the proper procedure by issuing him a charge -sheet, holding of departmental enquiry, etc. was illegal and in breach of the Police Regulations of Calcutta, claimed the Petitioner.;