- (1.) THIS appeal has been preferred by the writ petitioner and is directed against the judgment and order dated October 1, 2004 passed by the learned Single Judge in VV. P. No. 15661 (W) of 2004 whereby and whereunder the said learned Single Judge dismissed the writ petition.
(2.) THE appellant was initially offered appointed as corporate Secretary and Legal Advisor of the damodar Valley Corporation and a letter was issued in this regard by the respondent-Director (HRD) to the said appellant on 4th May, 2001 bearing No. PL-30/716-2033. The appellant thereafter reported to the Secretary of the respondent damodar Valley Corporation for joining the duty on 16th May, 2001 when the said appellant was advised to join an Officer-on-Special Duty since the designation of the said appellant was yet to be decided by the Board of the respondent-Corporation. The said appellant joined as Officer-On-Special duty and duly filled up the attestation form which was also filed to the Secretariat Department on the same day. In terms of the appointment offer dated 4th May, 2001, appellant was placed on probation initially for six months.
(3.) BY the office order dated 26th June, 2001, the appellant was informed by the respondent No. 2 that his designation would be Additional Secretary (Corporate and Legal ). The main functions and job responsibilities of the appellant in the said post of additional Secretary (Corporate and Legal) were also mentioned in the aforesaid Office Memorandum dated June 26, 2001. Subsequently, by the letter dated 12th November, 2001, the period of probation of the said appellant was extended for a further period of six months w. e. f. 16th November, 2001.;