REGENT COMPUTRONICS PVT. LTD.

S. Rajamohanan Appellant

V/S

ASSISTANT GENERAL MANAGER Respondents

Referred Judgements :-

APPAR APAR SINGH V.THE STATE OF PUNJAB AND OTHERS [REFERRED TO]
PRATAP SINGH V.UNION TERRITORY OF KANDIGARH [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
STATE OF PUNJAB VS. SUKH RAJ BAHADUR [REFERRED TO]
SIRSI MUNICIPALITY VS. CEGELIA KOM FRANCIS TELLIS [REFERRED TO]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
INDRA PAL GUPTA VS. MANAGING COMMITTEE MODEL INTER COLLEGE THORA [REFERRED TO]
AMITAVA BHATTACHARYA VS. UNION OF INDIA [REFERRED TO]
UNITED INDIA FIRE AND GENERAL INSURANCE CO LTD VS. A A NATHAN [REFERRED TO]
PADMA MENON VS. GENERAL INSURANCE CORPORATION OF INDIA [REFERRED TO]
K S SOFHI VS. FERTILISERS AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
KUNJU MOHAMMED VS. STATE OF KERALA [REFERRED TO]
B.S. MINHAS VS. INDIAN STATISTICAL INSTITUTE [REFERRED TO]

JUDGEMENT

(1.) This is a petition, filed under Article 226 of the Constitution of India for the following reliefs:

(2.) The United India Insurance Company Ltd. (for short 'the Company') is one of the insurance companies in the public sector. In pursuance of an application submitted by the petitioner for appointment to the post of Junior Inspector, Ext. R-1 order dated, 7th July 1976 was issued to him appointing him on probation as Junior Inspector. On 25th October 1978, under Ext. R-2, he was placed in the scale of Gr. I Inspector with effect from 1st August 1978, also on probation. The Company has not issued any order of confirmation. Petitioner passed the Inspectors' Examination held in April, 1980. As per Ext. P-2, dated 30th June 1980, in terms of Ext. R-2, his probationary period was extended by one year with effect from 1st August 1979. On 13th January 1981, under Ext. P-5 he was informed that "As it is not considered feasible to confirm you in the services of the Company, your probation is hereby ceased with immediate effect. Consequently your services are dispensed with" by the first respondent.

(3.) The arguments advanced on behalf of the petitioner can be summarised as follows:

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S. RAJAMOHANAN Vs. ASSISTANT GENERAL MANAGER

Referred Judgements :-

JUDGEMENT

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