SURAJ NARAYAN AGARWAL Vs. THE HYDERABAD

JUDGEMENT

(1.) This appeal arising out of the order passed by the Chairman, Industrial Tribunal and Judge, Employees Insurance Court, Hyderabad in E.I.C. No. 8 of 1963, dismissing the application of the appellant seeking for reinstatement and for payment of back wages and other incidental prayers on the ground that his services were illegally terminated on 31-8-1962, in contravention of provisions of section 73 of the Employees State Insurance Act, 1948 (hereinafter referred to as the Act).

(2.) The brief and material facts that led to this appeal are as follows:

(3.) The employer Company filed a reply to the effect that the appellant petitioner was appointed as a clerk from 3-11-1961 on probation for a period of one year and that the provisions of section 73 of the Act, are applicable to the instant case and he was an employee entitled to the benefits claimed by him as he being a probationer, his services could be terminated at any time and that the application was devoid of any merit.