SARASWATI Vs. PRESS TRUST OF INDIA AND ANR.

JUDGEMENT

(1.) This appeal is directed against the judgment and order of a learned Single Judge by which the decision of an Industrial Tribunal, setting aside the claimant/workman's termination of employment was interfered with. The impugned judgment held that the award of the Industrial Tribunal was erroneous.

(2.) The appellant (hereafter "employee") was appointed as photographer on 13.10.1987 by the respondent (hereafter "PTI"); initially she was placed on probation for a six months. Her appointment letter inter alia, contained the following stipulation:

(3.) The employee's six month probation was extended and she was not confirmed in service, because according to the PTI, her work was unsatisfactory. The probation period was extended by three months, on 10.05.1987.