HARKESH MEENA Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) THE impugned order dated 12. 6. 2000 reads as under:-

(2.) ON 30. 12. 1997, a letter of appointment offering the post of SI (Steno) was issued by the DIG CRPF clearly indicating that the post offered to the appellant was on purely temporary capacity. Vide clause-vii of the said letter it was informed to the appellant: "you must acquire requisite typing/shorthand speed as early as possible. You will not be allowed to draw increment or considered for confirmation/promotion to next unless you obtain the requisite typing/shorthand speed. "

(3.) IT is apparent that the confirmation of the appellant was contingent upon obtaining the requisite typing/shorthand speed. Thus, it can be said that till confirmed, the status of the appellant was akin to a probationer.