- (1.) HEARD the parties.
(2.) THE petitioner was appointed as an apprentice on 9 -1 -1996 on a monthly stipend of Rs.3502/ -, for a period of nine months starting from 15 -1 -1996 (Annexure -1). He was terminated on 15 -4 -1996 (Annexure -2). The petitioner has challenged the order of his termination dated 15 -4 -1996 (Annexure -2) passed by the respondents, which reads as under : ''Dear Sir, Re : Your appointment as Apprentice Development Officer (Rural) This is to inform that you have been terminated from the post of Apprentice Development Officer of L. I. C. of India on and from 15 -4 -1996 since it was found that your performance and behaviour were not up to our satisfaction and in fact, it was detrimental to the interest of L.I.C. of India. ''
(3.) PETITIONER has further prayed for quashing the order dated 27 -9 -1996 (Annexure -4) whereby the petitioner was informed that his appeal can not be considered. The said order reads as under : - ''Dear Sir, Re : Your Appeal, We regret to inform you that your appeal dated nil submitted to Zonal Manager Calcutta cannot be considered. '' ;