HARISH SINGH NAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) The writ petition has been filed against the order of termination. It is the case of the petitioner that the petitioner was appointed as messenger on 31.10.86 in the office of respondent no.2 on compassionate grounds. The petitioner was put in the scale of pay of Rs. 196-3-220-EB-3-232.

(3.) Ms. Palli counsel for the petitioner has contended that initially the appointment of the petitioner was for one year on probation. It is contended that the petitioner had been working for over 12 years and was getting the regular pay scale of a messenger Gr.II and was also getting H.R.A. and bonus. In February 1999, the petitioner went on 18 days medical leave. However, when he came to Join the duty he received an order no. 201/99, dated 25.2.99, which is to the following terms: