GOVT OF NCT OF DELHI Vs. NARESH KUMAR

JUDGEMENT

(1.) Respondents of the two writ petitions being WP(C) No.22658-60/2005 and WP(C) No.22669-72/2005 i.e. Naresh Kumar and Satish Kumar respectively, were appointed on probation against the temporary post of Warder Prison in Tihar Jail, Delhi vide memorandum dated 23.1.1996 relevant part whereof reads as under:-

(2.) A bare perusal of the relevant terms of the memorandum aforesaid reveals that Satish and Naresh were to be on probation for a period of 2 years and within the period the probation their services could be terminated without assigning any reasons. Satish Kumar joined duty as Warder Prison in Tihar Jail, Delhi on 10.7.1996 and Naresh Kumar joined duty as Warder Prison in Tihar Jail, Delhi on 23.7.1996.

(3.) Pursuant to an FIR registered for the offences punishable under Section 363/366/376 IPC Naresh Kumar and Satish Kumar were arrested on 13.10.96 and were sent to judicial custody along with a third co-accused Jaswant Kumar.