SATISHCHANDRA JAYANTILAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition of 2002, filed by the petitioner Judicial Officer. He has challenged, in this petition, impugned order of termination mainly on two grounds, viz. that the Authority has no power to extend the period of probation and that on completion of period of probation of two years he was automatically confirmed. This point is squarely covered against the petitioner by the Judgment of the Hon'ble Supreme Court the case of REGISTRAR, HIGH COURT OF GUJARAT AND ANR. v/s. C. G. SHARMA, reported in 2005 (1) GLH 40. Hence, the first contention is rejected.

(2.) The second contention is that the impugned order is stigmatic. He was on probation. If his over all performance was not found satisfactory then there is no question of continuing him in service. On the ground of unsuitability if he is not continued in service then there is no question of interference by this Court. Considering the several Judgments of the Hon'ble Supreme Court as well as this Court, the Division Bench of this Court decided this Issue in Special Civil Application No.2405 of 1998 on 1.8.2005.

(3.) Thus, there is no substance in the petition and accordingly it is dismissed.