VISHNU PRASAD AGNIHORTRI Vs. STATE OF M. P.

JUDGEMENT

(1.) THE petitioner had filed original application No. 289/1991 before the M.P. State Administrative Tribunal, Jabalpur (for short 'Tribunal') challenging the order dated 25.1.1991 (Annexure A-1) issued by the third respondent whereby his services were terminated. On abolition of the Tribunal the matter reached to this Court for adjudication.

(2.) THE petitioner was appointed on the post of peon for two years on probation vide order dated 16.5.1988 (Annexure A-2). He joined the service as probationer peon on 25.5.1988. After about 8 months of completion of the said probation period, an order was issued by the respondents on 25.1.1991 (Annexure A-1) extending the probation period from 25.5.1990 to 31.1.1991 and also terminated his services with immediate effect by the same order. Feeling aggrieved, the petitioner approached to the Tribunal by filing original application.

(3.) THE respondents filed return and the documents Annexures R-I, R- II and R-III. They stated that the Selection Committee constituted for selection of the post placed the petitioner at serial number four of the panel for the appointment for the post of Store Attendant, but the petitioner was illegally appointed on the post of peon. In support of this contention, the respondents have filed the letter No. 8192 dated 6.6.1990 of the Additional Director Employment and Training, Jabalpur, M.R The respondents also contend that for the irregularities committed by the third respondent in appointing various persons including the petitioner the disciplinary proceedings were initiated against the third respondent.