M L ARORA Vs. NATIONAL INSTITUTE OF IMMUNOLOGY

JUDGEMENT

(1.) The Writ Petitioner has challenged an order terminating him from the services, dated 17.3.1989 issued by the first Respondent (hereafter called as "the Institute"), his employer.

(2.) The Petitioner avers that being a qualified engineer, a holder of B.E degree in Electronics he answered an advertisement issued by the Institute, for the post of Senior Technical Officer (Electronics). He relies upon the advertisement which required that the applicant had to be a BE degree/diploma holder in Electronics and Instrumentation. The Petitioner was permitted to participate in the recruitment process, and was selected to the post. The Institute issued an appointment letter dated 18.3.1985. The relevant portion of the appointment letter reads as follows:

(3.) It is averred that the Institute advertised for filling up of two posts of Senior Technical Officers one in the Electrical discipline, and the other, in the Electronics discipline. It is alleged that the Petitioner worked under a superior officer, one Shri B.Bose, Manager (Administration) for the period between April, 1985 and October, 1986 and subsequently for an intervening period with Major P.C. Sharma after which he was again posted to work under Shri B. Bose. It is alleged that he completed the probation period on 31.3.1987 and was therefore entitled to for being confirmed to the post.