M P ELECTRICITY BOARD Vs. DINESH KUMAR AGRAWAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-Electricity Board before us employed the respondent on the terms and conditions mentioned in the appointment letter dated 28/11/1984 which provided that (i) he will be on training for a period of six months and the same may be extended or curtailed as the case may be; (ii) on satisfactory completion of training and passing the written test conducted thereafter he will be eligible to be considered for appointment as officer, Grade III and in case he fails in written test/appraisal test after training, he will be liable for termination.

(3.) The respondent not having passed the requisite test, his period of training was extended for further term and ultimately it is stated that he not having passed the said test his services were terminated on 10/3/1986 itself in terms of the appointment order.