SYED MOHIUDDIN ASHRAF Vs. CENTRAL ELECTRONICS LIMITED

JUDGEMENT

(1.) BY this writ petition, petitioners challenge the impugned letters dated 6.11.1998 terminating their services in the probationary period. The termination letters of both the petitioners are identical and it would suffice to reproduce the termination letter of petitioner No.1 which reads as under:

(2.) IT is contended on behalf of the petitioners that the impugned orders are void as they are violative of principles of natural justice, arbitrary, stigmatic, punitive in nature and without any reason because petitioners had otherwise rendered satisfactory services. It is also contended that services of the petitioners were in fact permanent from inception.

(3.) ON the aspect of the impugned orders being violative of principles of natural justice, it may be noted that the Supreme Court in the judgments in the cases of Muir Mills Unit of NTC (U.P.) Ltd. Vs. Swayam Prakash Srivastava & Anr. (2007) 1 SCC 491, State of W.B. and Others Vs. Tapas Roy (2006) 6 SCC 453 and Chaitanya Prakash and Anr. Vs. H. Omkarappa (2010) 2 SCC 623 has held that principles of natural justice have not to be followed before terminating the services of a probationary officer. This contention of the petitioners is also therefore rejected.