Bakshish Kaur, J. - (1.) THE petitioner was offered a temporary post of Manager - cum -Accountant in the pay scale of Rs. 300 -25 -550 -30 -700. He was appointed on probation for a period of one year. The terms and conditions of his service are as contained in Annexure P -1 dated 25.2.1977. On the completion of one year probation period, his appointment as Accountant was made regular and as per Annexure P -3 he was promoted to the post of Assistant Accounts Officer in the pre -revised scale. Since he was on probation for a period of one year as per Annexure P -3, therefore, his services were regularised vide Annexure P -4.
(2.) THE services of the petitioner were terminated on July 1, 1985 vide Annexure P -6 with immediate effect. In lieu of three months notice, he was issued a cheque of Rs. 7777.50 as pay for a period of three months. The order terminating his services was challenged by the petitioner by way of filing this writ petition under Articles 226/227 of the Constitution of India. The appointment of the petitioner, as above, and the passing of the impugned order, was admitted by the respondent. However, according to the respondent, the impugned order is legal and valid and is not liable to be quashed.
(3.) I have heard Shri Girish Agnihotri, learned counsel for the petitioner and Shri P.S. Patwalia, learned counsel for the respondent.;