S.P. SHARMA Vs. IFCI LTD. AND ORS.

JUDGEMENT

(1.) The order by which, while still on probation, appellant's service was terminated reads as under:-

(2.) Two issues were raised by the appellant before the learned Single Judge. The first pertaining to his deemed confirmation. The second pertaining to the language of the order/letter terminating his service; and the issue was whether on the face of the letter the termination is stigmatic and since it was not preceded by any inquiry, the termination was illegal.

(3.) The appellant has lost on both counts before the learned Single Judge, and in respect of the second issue decided concerning whether the letter terminating appellant's service is stigmatic, we find a contradiction in the impugned decision wherein after holding that the termination order is nonstigmatic the learned Single Judge has issued a direction that a fresh order of termination simplictor would be issued to the appellant.