Altamas Kabir, J. - (1.) The Petitioner was appointed as trainee Driver (Bus) by the West Bengal Surface Transport Corporation Ltd., the Respondent No. 1 herein, on and from August 12, 1992. Thereafter, he was appointed on probation in the temporary post of bus driver with effect from January 1, 1994, on the terms and conditions set out in his appointment letter dated January 24, 1994, issued by the Managing Director of the Corporation, being Annexure 'A' to the writ petition.
(2.) As will be apparent from the Petitioner's said letter, such appointment was on probation for a period of one year with effect from January 1, 1994, subject to extension from time to time at the discretion of the management. Clause (d) of the said letter provides further that during the probationary period the Petitioner's services would be terminable with 48 hours notice from the side of the Corporation.
(3.) It appears that the said period of probation was extended for a further period of three months, with effect from January 1, 1995, and, thereafter, without extension of such period, the Petitioner was served with notice of termination of his services on May 24, 1995.;