SYED AZAM HUSSAINI Vs. ANDHRA BANK LIMITED

JUDGEMENT

(1.) This appeal, by special leave, arises out of proceedings initiated by the appellant under Section 41 of the Andhra Pradesh Shops and Commercial Establishments Act, 1966, hereinafter referred to as 'the Act'.

(2.) The appellant was appointed in the clerical grade of the respondent-bank by order dated March 21, 1970. The said appointment was on probation for a period of six months which could be extended by the respondent-bank at its discretion. In the letter of appointment it was stated that during the probation period, the appellant's services were liable to be terminated without assigning any reason whatsoever by one month's notice or on payment of a month's pay and allowances in lieu of notice. In pursuance of the said letter of appointment the appellant joined duty on April 16, 1970. The period of probation which was to expire on October 6, 1970 was extended for a further period of three months. Before the expiry of the extended probation period the services of the appellant were terminated by order dated January 2, 1971 which reads as under:"

(3.) In pursuance of the said order an amount equivalent to one month's salary and allowances of the appellant was credited to his Savings Account with the respondent bank on January 5, 1971.