SHYAM KUMAR YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) CHALLENGING the order passed Annexure P-1 dated 29/01/08 passed by the State Govt. terminating the appointment of the petitioner during the period of probation, petitioner has filed this writ petition.

(2.) PETITIONER was appointed temporarily on probation as a Civil Judge in the M. P. Judicial Service vide order dated 31/07/03. His appointment initially was for a period of two years. After completing the initial training on induction to the service, he was posted as Civil Judge Class-II and Judicial Magistrate First Class, Sagar. Finding his service during the period of probation to be unsatisfactory and treating him to be unfit to be continued in service, his services have been brought to an end by exercising powers available to the competent authority under Rule 8(4) of the M. P. Civil Services (General Condition of Service) Rules, 1961 and, therefore, challenging the said order, petitioner is before this Court.

(3.) INTER alia contending that the services of the petitioner have been terminated without any justification and referring to certain inspection reports available on record with regard to the general assessment of the work of the petitioner, it is tried to be emphasized that petitioner has been dealt with in an unreasonable manner and even though, he has a satisfactory work, his services have been terminated.