GAURAV KUMAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) In both these petitions, the petitioners complain that for the orders terminating their probation from employment as Chauffeur/Drivers, no material has come on record. Both the petitioners were employed by the Delhi High Court Establishment at the same time, i.e., in the year 2013. It is emphasized that the work appraisal note issued by the concerned Assistant Registrar in the year 2015 records that the work performed by them was good and satisfactory. It is submitted that in the light of these facts and that no memo was ever issued to either of them highlighting any default on their part or lack of devotion on their part, their probation could not have been terminated summarily by invocation of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965.

(2.) Ms. Saahila Lamba, who appears on behalf of both the petitioners, further highlighted that apart from the satisfactory note issued by the concerned Assistant Registrar, in the absence of any memo, a comparison of the leave availed of by the petitioners, with the leave availed by other chauffeurs, whose services were confirmed, shows that in fact there is no discernible pattern and that to the contrary, those, moved on leaves at the relevant time were confirmed. Emphasizing the need for showing some memos, learned counsel also juxtaposed the petitioner's case with the conduct of one Mr.Anil Kumar and Mr. Nitesh Kaushik in whose case there were serious allegations warranting memos that lead to the termination of their probation.

(3.) A careful reading of the minutes of the meeting of the concerned Committee, which examined the proposal for confirmation of service and declaration that the concerned employees have successfully completed their probation would show that in every case, the Committee looked into the record, in the light of the report furnished to it. The petitioner's record and the reports speak of their tendency to avail of leave often; emphasizing that they were habituated to avoiding duties, on one pretext or the other. The petitioners' argument to this effect is that there is no memo or any other documents on record to substantiate such allegations.