PRADEEP NANDRAJOG,C.J. - (1.) We are deciding the three appeals together for the reason a common question of law arises in the three appeals.
(2.) Respondent Poornendu Sharma was appointed on probation as a Traffic Inspector on 20.09.2013. His case before the learned Single Judge was that while on probation his services were terminated vide order dated 23.04.2015 recording reason for the termination that his integrity was not unquestionable i.e. his integrity was doubtful. His case was that at no point of time was he served with any notice alleging any act of commission or omission causing loss to the Corporation. His case was that on account of family circumstances when he availed leave, the Chief Manager got annoyed.
(3.) At base the argument was that the order terminating his services was stigmatic and though he was on probation the order being stigmatic had to be quashed.;