R SWAMINATHAN Vs. MANIPAL ACADEMY OF HIGHER EDUCATION

JUDGEMENT

(1.) THESE two petitioners have approached this court with their respective writ petitions praying to issue a writ of certiarari or any other appropriate writ quashing the orders bearing No. Mahe/est/reg/99 marked Annexure-E and No. Mahe/est/reg/99 marked Annexure-F , both dated 28-1-1999, passed by respondent-institution discharging them from service during their probation period; and to direct respondent to continue their services till the end of their probation period and confirm them in service with all consequential benefits.

(2.) THE undisputed facts are that petitioner 1-s. Swaminathan was appointed as assistant professor in the educational institution of respondent under order dated 23-12-1997 vide Annexure-C. One of the conditions of appointment was:

(3.) PETITIONER 2 v. Parthasarathy was also appointed as assistant professor in the educational institution of respondent-academy under its appointment letter dated 17-9-1997 vide Annexure-D containing the aforequoted material condition as one of the conditions of his appointment also.