GANGADHARA DASAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Saurabh Basu, learned counsel for the petitioner and Shri Manish Goyal, learned Senior Counsel assisted by Shri Rohan Gupta, learned counsel appearing for the respondent.

(2.) It is urged by learned counsel for the parties that both the petitions can be decided together. For the sake of convenience, the facts set out in Writ-A No. 6161 of 2021, is being referred to for deciding the petitions.

(3.) Petitioner has been a meritorious student having Gold Medal in M.Sc. (Computer Science). He hails from Mysore Karnataka, had applied for Ph.D. with the respondent-Indian Institute of Information Technology, Allahabad [IIIT Allahabad]. In the meantime, petitioner applied for the post of Junior Technical Superintendent. He got selected and was issued appointment letter dtd. 11/7/2018, in pay band-2, scale Rs.9300.0034800 with grade pay at Rs.42000.00 As per terms of the appointment letter, petitioner was kept on probation for two years from the date of his joining.