- (1.) This intra-court appeal is directed against the order dated 18.03.2009 whereby the learned Single Judge of this Court has dismissed the writ petition (CWP No. 1968/2009) filed by the petitioners-appellants; and has declined to interfere in the order dated 02.03.2009 (Annex.4) as issued by the respondent No.2 Superintending Engineer (O&M), Jodhpur Vidhyut Vitaran Nigam Ltd. Hanumangarh Circle, Hanumangarh Junction in termination of services of the petitioner-appellant who was appointed as a probationer trainee but on police verification, was found convicted for an offence under Section 379 IPC.
(2.) Put in brief, the relevant background aspects of the matter are that by the order dated 05.09.2008 (Annex.2), the appellant came to be appointed on the post of Technical Helper (Electrician) as a probationer trainee on a fixed remuneration of Rs. 2900/- per month for a period of two years subject to the terms and conditions mentioned in the order of appointment. The terms and conditions included, inter alia, a condition regarding verification of the character antecedents in the following terms:- "17. The character antecedents of these candidates will also be got verified from the Superintendent of Police. In case of doubtful or unsatisfactory character, his/her probation training will be liable to be terminated without giving notice and he/she will not be entitled to any kind of compensation."
(3.) The appellant joined the services under the said appointment order on 19.09.2008. However, the respondents proceeded to terminate the services of the appellant by the impugned order dated 02.03.2009 (Annex.4) for the reason of the Superintendent of Police, Sriganganagar having stated in his report that in a criminal case bearing No.157/2000, the appellant was convicted for an offence under Section 379 IPC.;