JAYA RAINA Vs. GUJARAT LIVELIHOOD PROMOTION COMPANY LTD.

JUDGEMENT

(1.) We have heard Mr. T.R. Mishra, learned advocate appearing for the appellant and Mr. H.S. Munshaw, learned advocate appearing for the respondents. This Letters Patent Appeal has been preferred by the appellant- Original petitioner challenging the judgment dated 01.04.2014 passed by the learned single Judge in Special Civil Application No. 4724 of 2012 (2014 Lab IC 2457 (Guj)). In the writ petition, the order dated 29.03.2012 terminating the service of the appellant was challenged before the learned single Judge and it was urged that as per condition No. 3 of the contract of service (appointment), she had not satisfactorily completed the probation period.,

(2.) Learned counsel for the appellant has urged that the probation was only for three months and contractual appointment for a period of three years, it was not written that the probation period could be extended and therefore, she would have been deemed to be confirmed after expiry of three months.

(3.) Mr. T.R. Mishra, learned advocate has further urged that the all the employees are engaged on contract basis to which, learned counsel for the respondents has informed the Court that the respondents are carrying on various schemes from time to time and therefore, persons are appointed on contract basis till the scheme is over.