JULIANA LOIEAU Vs. BRITISH HIGH COMMISSION

JUDGEMENT

(1.) Vide Ex.P-1, dated October 08, 1982, the appellant was offered appointment as a Nurse, Grade-III at the British High Commission Hospital by the British High Commission. Clause 3, 5 and 6 of Ex.P-1 read as under:

(2.) Clause 5 of Ex.P-1 makes a reference to the rules which we find are contained in a booklet captioned: "Conditions of Service for Locally-Engaged Staff. The booklet is Ex.P-2. Term-5 on the subject: PROBATION - TERMINATION OF APPOINTMENT, Term-14 on the subject: PROVIDENT FUND AND GRATUITIES, Term-19 on the subject: SERVICE AND DISCIPLINE and Term-21 on the subject: LOCALLY ENGAGED STAFF MEDICAL SCHEME whereof read as under:-

(3.) Having successfully completed the probation, vide Ex.P-4, dated November 02, 1983, the appellant was informed as under:-