KAMAL AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioner, a probationary officer, impugns the order of the respondent no.2/employer dated 27.11.2013 terminating his services. This order dated 27.11.2013 reads as under: -

(2.) A reference to the aforesaid order shows that the petitioner - probationary officer was not confirmed and his services terminated because of the reasons of lacking initiative, having to be pushed for the work, not taking timely follow -up action, not following the protocol in his official dealings, irregularity in attending office and lacking proper coordination with his subordinates.

(3.) THE facts of the case are that petitioner was appointed as a Programme Officer by the respondent no.2 vide offer of appointment dated 11.3.2011. The appointment of the probationer was initially for probation of two years and in which period, the services could be terminated without notice and without assigning any reason.