AMRITLAL DHARSHIBHAI JHANKHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant was given a temporary appointment to the gazetted post of Medical Officer (Health Section) Class II in the Public Health Department of the respondents by office order dated 13/2/1968. The conditions attached to the order of appointment stated that the appointment was purely on a temporary basis for a period of one year. One of the conditions also further prescribed that if the appellant is selected by the Gujarat public service commission, he will be on probation for a period of two years. He will be allowed increments during the period of probation in the scale mentioned therein.

(2.) The appellant was selected by the Gujarat Public Service Commission. Thereafter by a resolution dated 10/9/1970, he and others were appointed as Medical Officers in Gujarat Public Health Service Class II. The resolution stated that the new entrants will be on probation for a period of two years from the date of taking over the charge of their respective posts.

(3.) By a resolution dated 19-7-1976 issued by the government of Gujarat, Health and Family Planning Department, the services of the appellant were terminated as his services were reported to be not satisfactory during the probation period.