- (1.) INSTANT intra court appeal has been filed against the order of ld. Single Judge dt. 9.7.2012.
(2.) THE brief facts that culled out from the record and relevant for our purpose and disposal of the instant appeal are that the appellant initially joined service after his regular selection on the post of Junior Engineer -I (Electrical) as Probationer Trainee in Rajasthan Rajya Vidyut Prasaran Nigam Ltd. vide order dt. 7.4.2007 and under the terms & conditions appended thereto and Clause -4 & 5 in particular, at the time of joining duties, by the probationary trainee, he was supposed to execute bond (proforma enclosed with the appointment order as Ann. A) on non -judicial stamp of Rs. 100/ - and to furnish undertaking that he/she will not leave his/her training/service or resign or take -up another employment during the period of Probation Training within one year after completion of Probation -Training and also during any other training period as well as after completion of such training. Condition (4) & (5) of the order of appointment relevant for the purpose reads ad infra -
(3.) AT the time of joining duties, the above Probationer -Trainees shall have to execute a Bond (proforma enclosed as Appendix -A) on Non -Judicial stamp of Rs. 100/ - issued in the name of incumbent with the specific purpose of executing Bond in favour of RVPN, for giving an undertaking that he/she will not leave his/her training/service or resign or take -up another employment during the period of Probation Training as well as within one year after completion of Probation -Training and also during any other training period as well as after completion of such training, within a minimum period of 1 year if such training period is for a period exceeding 3 months but up to 6 months, and within 2 years, if it exceeds 6 month; but in case he/she violates these provisions, he/she will refund to RVPN, all emoluments paid to him/her, including the expenses incurred by RVPN on such training (s), subject to maximum of Rs. 1,50,000/ -(Rupee One lac fifty thousand) only (excluding the amount paid to him/her by way of traveling and daily allowance under the relevant regulations) and any other amount that may be due to RVPN, together with interest @ 12% per annum from the date of demand to the date of payment in lump -sum.;