MAHAVIR SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) This is a Letters Patent Appeal against the order of the learned single Judge dated May 12, 1994 whereby the writ petition of the appellant challenging the order of his termination was dismissed.

(2.) On October 22, 1984 the appellant was initially appointed as conductor (retainer crew) on daily wages. Subsequently, on June 27,1985 the appellant was appointed as conductor on probation with effect from April 22, 1985 on regular rate of pay. The period of probation was for one year but could be extended upto two years. However, before the expiry of the period of one year, on March 17,1986, the services of the appellant were terminated by an order of termination simpliciter which said:

(3.) This order of termination was challenged by the appellant by means of a writ petition on the ground that the order of termination simpliciter was a camuoflage and was in fact an order of dismissal based on allegations of misconduct and since no proper enquiry was held nor any opportunity of hearing was given to him, the order was illegal and violated the principles of natural Justice. Learned single Judge, however, did not accept the con-tention of the appellant and dismissed the writ petition holding that the order was an order of termination simpliciter which did not cast any stigma on the appellant. Against the order of the learned single Judge the appellant has filed the present Letters Patent Appeal.