K V KRISHNAMANI Vs. LALIT KALA ACADEMY

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) This appeal arises out of the order of the Delhi High Court in Writ Petition No. 3695 of 1990 made on April 30, 1991. The appellant was appointed initially on ad hoc basis on March 3, 1987 and thereafter with a view to regularise his services, he was put on probation. During probation, his services having been found to be not satisfactory, were terminated by proceedings dated December 1, 1989. The appellant came to challenge the same by filing writ petition in November 1990 which was dismissed by the High Court. Thus this appeal by special leave.