MUKESH KUMAR BADONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Appellant was employed as a Chowkidar by the respondent No.3. He applied for his appointment to the said post of Chowkidar upon having come to learn that the same was lying vacant. Respondent No.3 had issued an offer of appointment in his favour on or about 3rd August, 2002. His appointment was to be on probation for one year and subject to approval of Director of Public Instructions, Punnjab, Chandigarh. He was, however, relieved from his duties with effect from 28th July, 2003 on the premise that his services were no longer required by the College.

(3.) He served a legal notice upon the authorities of the College as also the Director of Public Instructions. Respondent No.3 in reply to the said notice on the Advocate of the appellant dated 20th October, 2003, inter alia stated :-