Pranab Kumar Chattopadhyay, J. - (1.) This appeal has been preferred at the instance of the writ petitioner who filed the writ petition before the learned Single Judge challenging the order dated 25th January, 1990 passed by the Managing Director, Food Corporation of India discharging the said writ petitioner from the service of the said Corporation with immediate effect.
(2.) From the records it appears that the appellant/writ petitioner was offered appointment to the post of Joint Manager (General) in the Food Corporation of India in terms of office order dated 11th January, 1988 on the basis of certain terms and conditions as mentioned in the said office order. The appellant/writ petitioner joined the service pursuant to the aforesaid office order on 29th January, 1988. In the said office order it was specifically provided that the appellant/writ petitioner shall be on probation for a period of one year from the date of his appointment which may be extended by a further period of not exceeding one year. It was also mentioned in the said office order that on completion of the period of probation, the writ petitioner will be considered for confirmation in that post. The probationary period of the appellant, however, was extended from time to time upto the maximum period of two years i.e. till 28th January, 1990.
(3.) Since the performance of the writ petitioner was allegedly not found satisfactory even during the extended period of probation, the Managing Director of the said Corporation in exercise of the powers conferred by Regulation 15(3) of Food Corporation of India (Staff) Regulations, 1971 discharged the said writ petitioner from the service of the Corporation with immediate effect upon issuing the office order dated 25th January, 1990 which according to the said writ petitioner was received at the zonal office of the respondent No. 1 on 29th January, 1990.;