AMAN PRATAP SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Article 226/227 of the Constitution of India, 1950 [hereinafter referred to as 'Constitution'] assailing Notification bearing dtd. 10/10/2024 issued by the Respondent No.1 [hereinafter referred to as 'Impugned Notification'] as also the consequential order dtd. 14/10/2024 [hereinafter referred to as 'Impugned Order'] passed by the Respondent No.2 [hereinafter referred collectively as 'Impugned Actions'], through which the services of the Petitioner during probation period have been dispensed with. BRIEF BACKGROUND:

(2.) In order to examine the merits of the case, the relevant facts are required to be noticed.

(3.) The Petitioner, having successfully traversed the rigours of selection was appointed to the Delhi Higher Judicial Service (DHJS) by way of Notification dtd. 28/4/2023, issued by the Respondent No.1, placing him on probation for a period of 02 years. Pursuant thereto, the Petitioner joined DHJS on 29/4/2023, and after undergoing the prescribed training, was posted as Additional District Judge-01, South-West District, Dwarka, Delhi, by way of the Posting/Transfer Orders dtd. 29/8/2023, whereupon he formally assumed charge of his Court on 1/9/2023.