ADITYA BERI Vs. AIR INDIA

JUDGEMENT

(1.) THIS writ petition filed by Mr. Aditya Beri impugns the letter dated 23.4.2012 of the respondent No.1/Air India/employer whereby the services of the petitioner were terminated by a non-stigmatic order during the probation period. Petitioner was working on probation for a period of one year in terms of the appointment letter dated 14/20.9.2011 and period of probation was of one year from 4.8.2011.

(2.) BEFORE me, on behalf of petitioner, the following arguments are addressed:-

(3.) THE following is the appointment letter of the petitioner in the present case:-