PARMJEET SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) AS a condition precedent for his appointment, probation of petitioner commenced on 15th July, 1988, the same was for two years. It was stipulated that in the first year, petitioner has to reach target of Rs.1.75 lacs and in the second year, to a sum of Rs.2.00 lacs. Petitioner admittedly failed to achieve his target for first year, but in the second year, he achieved more than his target. In the second year, he crossed aggregate target of both the years. Petitioner was not confirmed. On 30th July, 1990 an administrative order was issued, whereby probation period of the then existing probationers was reduced from two years to one year, providing therein that, if a probationer, who had been under probation for two years, has achieved the target for one year, he would be entitled to be appointed. Taking a clue from the said administrative order dated 30th July, 1990, which had no application to petitioner, since, the probation period of petitioner came to an end on 14th July, 1990, petitioner made representations one after other, and has filed the present writ petition in 2006, for confirmation w.e.f. 14th July, 1990.

(2.) INASMUCH as, petitioner failed to comply with the terms of probation and since, no change was brought in those terms, petitioner could not seek confirmation and reliance upon the administrative order dated 30th July, 1990, by petitioner is misplaced, since, the same did not apply to petitioner. We, accordingly, dismiss the petition.