SRI. KIRAN KUMAR R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petitioner is the appellant before us.

(2.) On December 30, 2014, he was appointed as a Peon in the City Civil Court on probation for two years. On July 14, 2016, during his probation period, he was discharged holding, inter alia, that he was not suitable to hold the post for which he was appointed. No stigma was imputed against him.

(3.) Under Rule 6 of the Karnataka Civil Services (Probation) Rules, 1977, the appointing authority can discharge a probationer on account of his unsuitability for the service of the post.