R C MALIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant, R.C. Malik, appeared in the Combined Engineering Service Examination held by the Union Public Service Commission in September 1964. On February 19, 1966, he joined the service as an Assistant Director. According to the rules framed under Article 309 of the Constitution by the President of India, there were three grades in the service, namely. Grades I, II and III.

(2.) The posts of Assistant Directors are in Grade III, The candidates appoiated to this service were, according to Rule 13 of the Indian Supply Service (Class 1) Rules 1961, to be on probation for a period of two years.

(3.) On completion of the period of probation the officers of Grade II I were, if considered fit for a permanent appointment, to be confirmed in their appointment subject to the availability of posts. The Government could extend the period of probation for two years. If on the expiry of the period of probation or of the extended period, if any, in the opinion of the Government an officer was not fit for permanent employment, the officer could be discharged.