KRUSHNA GANPAT DUHIJOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution petitioner challenges the order passed by respondent No. 2 dated 29-11-1995 (Exh. Q) terminating his services during probationary period.

(2.) THE petitioner passed his Bachelor of Veterinary Science examination in 1974. After having worked in several capacities with Indian Agro Industries Foundation, Animal Husbandry Department, Government of maharashtra and with Co-operative Milk Producer's "society, he came to be appointed as Farm Manager by respondent No. 2 by order dated 9-3-1990. He joined the said post on 4/03/1990 at Gokhale Nagar, Pune on basic salary of Rs. 600/- per month. It is his case that he was appointed on probation for a period of six months only commencing from the date of his joining the service of respondent No. 2.

(3.) RESPONDENT No. 2 is undertaking of Government of Maharashtra under the control of respondent No. 1. It is a State Instrumentality, according to petitioner, it is amenable to writ jurisdiction of this Court.