SINNAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 02/01/2018 passed by Commandant, 2nd Battalion, SAF, Gwalior thereby putting the services of the petitioner to an end under Regulation 59 of the Madhya Pradesh Police Regulations.

(2.) Against the said order, the petitioner had preferred an appeal which has been dismissed by order dated 09/04/2018 passed by Inspector General of Police, SAF, Gwalior Range, Gwalior. Thereafter, the petitioner preferred a mercy appeal which too has been dismissed by the respondents by the impugned order dated 30/08/2018.

(3.) It is the case of the petitioner that an advertisement was issued in the year 2014 for recruitment on the post of Constable and after due medical and character verification, the petitioner was granted appointment by appointment order dated 01/01/2014 (Annexure P4). The petitioner was appointed on probation of two years. One of the conditions of the appointment order was that in the light of Rule 12 of the Madhya Pradesh Government Servants (Temporary and Quasi-permanent Service) Rules, 1960 ( in short ''the Rules,1960''), the services of the petitioner can be discontinued by giving one month's notice or one month's advance salary in lieu thereof.