R. BOOPATHI Vs. REGISTRAR GENERAL HIGH COURT, MADRAS

JUDGEMENT

(1.) The petitioner has come forward with this writ petition challenging the order dtd. 19/3/2021 passed by the first respondent, rejecting the appeal preferred by him against the order of discharge dtd. 27/4/2019 passed by the second respondent.

(2.) Heard Mr. M.Raja Sekhar, learned counsel for the petitioner and Mr. B.Vijay, learned counsel taking notice for the respondents and perused the materials placed on record, apart from the pleadings of the parties.

(3.) The petitioner was appointed as Office Assistant by direct recruitment on 9/2/2018. He was posted in the Sub Court, Salem where he joined duty on 12/2/2018. The petitioner's probation was not declared, rather, it was extended for a further period of six months on 4/2/2019.