TEN SINGH Vs. GAS AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) THE petitioner by this petition has challenged the order dated 24-6-1993 (Annexure P-7) and order dated 19-2-1996 (Annexure P-11) by which his services have been terminated.

(2.) THE facts in brief which are not in dispute are that the petitioner was appointed as a Technical Trainee. Subsequently after completion of the training, he was appointed as the Technical Grade-Ill vide Annexure P-2 dated 29-1-1992. The said appointment was on probation and accordingly an agreement was entered into between the petitioner and the respondent. The agreement has been brought on record as Annexures R-1 and R-2 which indicates that initially the petitioner was appointed as a trainee and on successful completion of the training, he was appointed in the regular pay scale for a period of one year. Therefore, his appointment vide Annexure P-2 dated 29-1-1992 was on probation for a period of one year. It was also contained in the agreement that if any declaration is made by the petitioner and it is found that he has made a false declaration, he shall oc removed from service.

(3.) IT is the case of the petitioner that while he was working without conducting any enquiry and without giving him any opportunity of hearing, by the impugned order, his services were terminated on the ground that he has given false information while filling up the "attestation Form".