SANJAY RANE Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner, who was appointed as a 'Field Worker' by an order dtd. 22/6/2009, pursuant to the recommendation of the Departmental Selection Committee on probation for a period of two years, came to be terminated by an order dtd. 28/5/2012 issued by the Director of Agriculture-Respondent No.2. The said order in form of a notice read as follows:

(2.) The said notice is impugned in the writ petition and relief is sought for quashing and setting aside the same and for reinstating the petitioner in service with all benefits including payment of salary, revision of pay, increments, etc. with continuity in service. As Relief is also sought to pay arrears of amount due and payable.

(3.) By the order of appointment, the petitioner was appointed as Field Worker in the pay band of Rs.4440.00+7400+1300GP and other allowances, payable from time-to-time and placed in the office of Farm Superintendent, Kalay. The order dtd. 22/6/2009 reflect that the appointment is made against the newly created posts vide order No.1/11/Staff/Strength/2009/D.Agri/574 dtd. 3/2/2009. The appointment order contained a stipulation to the following effect:"The appointment is purely on temporary basis. The appointees will be on probation for a period of two years w.e.f. the date they join the duty."