O. P. TRIVEDI Vs. CHAIRMAN BHAGIRATH GRAMIN BANK

JUDGEMENT

(1.) Heard Shri Ramesh Kumar Srivastava, learned counsel for the petitioner and Shri A.K. Chaturvedi, learned Senior Advocate assisted by Shri Dharmendra Dixit, learned counsel for the respondents.

(2.) By means of the present writ petition, the petitioner has prayed for the following reliefs:

(3.) Facts of the case are that on 28/12/1979 the petitioner was appointed for a period of thirty days for term appointment and thereafter he was appointed for sixty days and 90 days and the appointment letters to the said effect were issued for the said term. The appointment letters were issued to the petitioner from time to time in this regard. Thereafter, the interview of the petitioner was held on 10/1/1983 at 11.00a.m. and the petitioner was selected and appointed on the post of Junior Clerk on 10/2/1983 in the pay scale of Rs.354.00550 plus dearness allowance and he was placed on probation for a period of twelve months.