KM. BABLESH DHEEMAN D/O SRI KRISHAN LAL DHEEMAN Vs. UNION OF INDIA (UOI) THROUGH THE SECRETARY, MINISTRY OF DEFENCE, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Sri Sharad Sharma counsel for the petitioner and the Additional Solicitor General for the respondents.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 2.9.1999 passed by the respondent No. 4.

(3.) Briefly stated the petitioner was appointed as Ward Sahayika at Military Hospital, Roorkee vide order dated 11.12.1996 and she joined her duty on 24.12.1996. The petitioner was kept under probation for two years. After the expiry of two year, the probation period of the petitioner was further extended for another one year. However, before completion of that period, petitioner's service was terminated vide order -dated 2.9.1999.