HARI SINGH MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal by special leave from the judgment D/-5-11-1969 of the High Court of Punjab and Haryana. The only question is whether the order of termination of the service of the appellant who was a probationer is in violation of R.9 of the Punjab Civil Services (Punishment and Appeal) Rules, 1952.

(2.) The appellant was selected by the Public Service Commission as a direct recruit in May, 1965. He was appointed on 26 May, 1965. He joined as probationer. The period of probation was two years.

(3.) Rule 8(b) of the Punjab Police Service Rules, 1959 states that the services of a member recruited by direct appointment may be dispensed with by the Government on his failing to pass the final examination at the end of his period of training, or on his being reported on during or at the end of his period of probation, as unfit for appointment.