- (1.) THE present writ petition has been filed by the petitioner, challenging the legality and validity of the impugned order dated August 14, 1987 Annexure-35 and order dated March 18, 1988, Annexure-37 to the writ petition discharging him from his services as a probationer within the terms and conditions of his appointment order dated February 2, 1985 Annexure-1 to the writ petition, by virtue of which, he was appointed in the Bank services as Officer for a period of two years subject to further extension by the Bank at its discretion upto maximum of one year. It was also stipulated in the appointment order dated February 2, 1985 Annexure-1 that during the probation period, the services of the petitioner can be terminated by three months' notice or on payment of three months' pay and allowances in lieu thereof.
(2.) ADMITTEDLY, the probation period of the petitioner which was initially for two years was extended to further one year. It is not disputed before me that a regular charge-sheet dated September 24, 1987 Annexure-4 to the writ petition was served on the petitioner and Shri L. R. Lachwani, Manager (Inspection) was appointed as inquiry officer to inquire into the charges of misconduct of the petitioner and report to the disciplinary authority the findings thereof vide order dated June 5, 1987, Annexure-8 to the writ petition.
(3.) THE above-named officer appointed an inquiry officer by disciplinary authority vide his letter dated June 5, 1987 Annexure-8 to the writ petition informed the petitioner to attend the hearing with all relevant documents on June 22, 1987 together with list of witnesses at Head Office at 11 a. m. A true copy of the information sent by inquiry officer to the petitioner to attend the hearing with all relevant documents together with list of witnesses dated June 5, 1987 is filed and marked as Annexure-9.;