- (1.) This writ petition is directed against the order dated 27.03.2008 issued by the Secretary (Admn.), Ajmer Vidyut Vitran Nigam Limited ('AVVNL'), Ajmer, whereby the service of the petitioner, holding the post of Junior Engineer-II as Probationer Trainee, stand terminated. The relevant facts in the nutshell are that the petitioner entered the services of the AVVNL on being appointed to the post of Junior Engineer-II (Electrical) against the vacancies of the experienced quota as "Probationer Trainee" on the fixed remuneration of Rs. 4950/- per month for a period of two years. As per the terms and conditions of the appointment order, the services of the petitioner as Probationer Trainee were liable to be terminated at any time by giving one month's notice in writing or by giving one month's remuneration in lieu thereof; except in case of misconduct of any description where services could be terminated as per relevant provisions contained in AVVNL Employees (CCA) Regulations, 1962 ("Regulations of 1962") without giving any kind of notice.
(2.) On 29.02.2008, while the petitioner was posted as Junior Engineer-II, Probationer Trainee at AVVNL, Merta, a complaint was lodged by Assistant Engineer (Vigilance) AVVNL, Nagaur at Police Station, Electricity Theft Prevention, Nagaur, alleging therein that on 19.02.2008 when the Vigilance Team of AVVNL along with police personnels went to Village Pundlu to check the theft of electricity, they found that in the agricultural field of one Shri Jalaram S/o Ghamanda Ram, there was a 40KV Transformer installed, which was connected illegally with 11KV line of AVVNL. The Vigilance team found that the motor installed on the Tube-well of Jalaram was being operated by electricity supply through the transformer connected with 11KV line of AVVNL illegally. Accordingly, the transformer was seized and site inspection report was prepared.
(3.) On the basis of the complaint lodged as aforesaid, an FIR No. 49/2008 was registered at Police Station, Nagaur and the investigation commenced.;