PRASANNA KUMAR V Vs. UOI

JUDGEMENT

(1.) REGULATION 35 of the Border Roads Organization reads as under:-

(2.) IT is apparent that employees of Border Roads Organization are on probation for a period of 2 years which may be extended by 2 terms of 1 year each; total probation not to exceed 4 years. Thus, unless confirmed by an expressed order within the first 4 years of service, none can claim to be a permanent employee of Border Roads Organization.

(3.) REASON why respondents have taken the action is, as conveyed to the petitioner in response to his notice dated 11.07.1998 vide respondents reply dated 20.08.1998. The response, containing the reasons, reads as under:-