R R TIWARI Vs. DIRECTOR OF SOCIAL DEFENCE

JUDGEMENT

(1.) HEARD Ms. Sangeeta Pahwa, learned counsel for the petitioner and Mr. Rasesh Rindani, learned A.G.P. for the State authorities.

(2.) IN this petition, challenge is made to the order dated 04.06.1985 passed by the Director of Social Defence, Gujarat State, whereby the services of the petitioner was terminated as probationer, since he failed to pass departmental examination which was necessary for being retained in the service.

(3.) THIS Court finds that since passing of the departmental examination, which was retention examination, is not cleared by the petitioner, no exception can be made to the order of termination passed by the respondent Director and the petitioner cannot be granted any relief on that count. The petition thus fails on merits.