ASHOK KUMAR SRIVASTAV Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Special leave granted.

(2.) Appellant claims to be still in the service of National Insurance Company Limited (respondent) as a Probationary Inspector on a contention that the order passed by the respondent on 13-3-1982 terminating his probation is bad in law. He succeeded in the trial Court where he filed the suit for a declaratory decree and also in the first appellate Court, but he was non-suited by the High Court in the second appeal filed by the respondent. Hence he has come up in this Court with this appeal.

(3.) Appellant was appointed as inspector on probation at Khalidabad under the Gorakhpur branch of the respondent Company with effect from 19-9-1980, initially for a period of twelve months subject to certain conditions. On 13-3-1982 respondent-company served upon him thirty days notice of termination of his service on the premise that appellant failed to achieve the targeted premium amount.