PROKASH CHANDRA MALLICK, J. - (1.) C.R. No. 4559(w) of 1984 was filed by the applicant in the Calcutta High Court on 12.4.1984 praying for quashing of the order of termination dated 2.7.1980 (annexure -K) and the adverse remarks for the years 1975 -76, 1976 -77 and 1977 -78. The Calcutta High Court issued an interim order of stay on 12.4.1984 restraining the respondents from giving effect to the order of termination and the adverse remarks and also directing them to pay to the applicant his salaries and allowances month by month and every month pending the disposal of the writ application.
(2.) The Civil Rule was received on transfer by this Tribunal under Sec. 29 of the Administrative Tribunals Act, 1985 and registered as T.A 87 of 1988. The respondents filed C.A. No. 24 of 1989 for vacating the interim order which has been heard by us along with the main application.
(3.) The applicant was appointed as Assistant Geologist in the Geological Survey of India (G.S.I.) in a temporary capacity vide annexure -A date 7.1.1975. It was mentioned inter alia in the terms and conditions attached to the offer of appointment that he would remain on probation for two years, that his further retention would depend on the assessment of his work during the period of probation and that the service could be terminated by the Government without notice during the probationary period.;