NIRMALJIT KAUR, J. - (1.) For the reasons mentioned in the application (APPLW No.1783/17), the same is allowed. The matter is taken up today itself for hearing.
(2.) The petitioner was appointed on the post of Technical Helper (Wireman) as probationer trainee. However, vide letter dated 29.4.2010, the petitioner was informed by the Assistant Engineer that he does not fulfil the condition No.3 of the appointment letter. The condition No.3 of the appointment letter reads as under:- "Services of the above Probationer-Trainees can 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, without giving any kind of notice and such persons would not be entitled to any kind of compensation."
(3.) Thereafter, the petitioner was not allowed to join the duties. It is further stated that no order of termination or dismissal from service has been passed till date but the petitioner was verbally informed by the Assistant Engineer that he has been relieved.;