Sujit Narayan Prasad, J. - (1.) THE petitioner has challenged the order dated 17.8.2004 issued under the signature of Secretary, Damodar Valley Corporation by which the petitioner has been terminated with immediate effect under Regulation 12 of Damodar Valley Corporation Service Regulations.
(2.) HEARD the parties and perused the documents on record. The brief facts of the case of the petitioner is that the petitioner in pursuance of an advertisement, had made an application for being appointed as Medical Officer. The petitioner being found successful in the competitive examination has been issued appointment letter on 21.8.2001. In terms thereof the petitioner joined the post and started discharging his duty.
(3.) THE petitioner was initially appointed on probation for a period of one year subject to confirmation and while he was discharging his duty, all of a sudden vide order dated 17.8.2004 he has been terminated from service with immediate effect under the provision of Regulation 12 of Damodar Valley Corporation Service Regulations. Hence, the petitioner has approached this Court challenging the order dated 17.8.2004.;