E RAMESH KUMAR Vs. ADMINISTRATIVE OFFICER II PANDGA NATIONAL REMOTE SENSING AGENCY BALANAGAR COMPLEX HYD

JUDGEMENT

(1.) These two appeals deal with similar set of facts and raise similar questions and hence, are disposed of by this Common Order, though in view of the pleadings of the parties and some different considerations arising out of those, the results of the two cases would be different.

(2.) The facts relating to Writ Appeal No. 415 of 94 are that the appellant applied on 13-2-1987 in pursuance of an advertisement issued on 25-1-1987 by the respondent for filling up the post of Lab Assistant 'A'. He was interviewed and selected on 6-9-1987 and was issued order of appointment on 9-9-1987 and put on probation. He joined the post on 17-9-1987, but his services were terminated on 1-8-1988. The appellant filed Writ Petition No. 11879 of 1988 questioning the termination order.

(3.) In the counter-affidavit filed, the only defence taken was that the services have been terminated in accordance with the terms of appointment which stipulated probation for one year and the services as liable to be terminated at any time during the probation period without notice and without assigning any reasons. It was specifically made clear that the order was not passed as a measure of discipline, but that the services were dispensed with, as they were not required by the organisation. The order did not cast any stigma and is not tainted with any evil consequences.