MAYOORIBEN J THAKORE Vs. GUJARAT AGRO INDUSTRIES

JUDGEMENT

(1.) This petition is filed by the petitioner for quashing and setting aside the order dated August 27, 1987, Annexure `E' to the petition passed by the Divisional Manager ( P & A), Gujarat Agro Industries Corporation, Ahmedabad (`Corporation' for short) and for consequential benefits.

(2.) The case of the petitioner was that in pursuance of an application, she was appointed as Manager (Public Relations) by the Corporation vide order dated 6th November, 1985, Annexure `C' to the petition. Said order inter alia stated that the petitioner was appointed initially , on probation, for a period of six months on satisfactory completion of which, she would be confirmed. Relevant condition No. 1 is material for deciding the controversy raised in the petition and may be quoted:

(3.) After taking over charge of the post , the petitioner started working. The period of six months was over. No separate orders were passed thereafter. Acccording to the petitioner, she was shocked and surprised when she received an order dated 27th August, 1987 (after about two years) by which her services were terminated . It was stated in the order that in terms of Service Rule No.21 of the Gujarat Agro Industries Corporation Limited Service Rules, 1969, she shall stand relieved from the Corporation with immediate effect i.e. from 27th August, 1987. A cheque of Rs. 2774.65 was also enclosed along with the office order. It is that order which is challenged in the present petition.