PREM KISHORE Vs. CENTRAL WAREHOUSING CORPORATION

JUDGEMENT

(1.) The present appeal by an unsuccessful writ petitioner (referred to as "the petitioner") is directed against the judgment and order of a learned Single Judge, dated 20-2-2004, dismissing WP 662/1984.

(2.) The Petitioner was selected for appointment to the post of Junior Technical Assistant. His letter of appointment, dated 17.10.1983, stated that: "(iii) For probation and other terms and conditions his, her services will be governed by the CWC (Staff) Regulations as enforced from time to time."

(3.) The Petitioner accepted the letter of offer; consequently, sometime in December, 1983, the respondent (hereafter "CWC") issued an office order appointing him to the post of Junior Technical Assistant. The office order indicated that the petitioner would be "on probation for a period of one year which may be further extended for a period not exceeding one year in all."