M/S. DURGAPUR CHEMICAL LTD. Vs. CHANDAN MONDAL

JUDGEMENT

(1.) In this intra-Court appeal, the legality of the impugned judgment and order passed by the learned Single Judge on June 29, 2011 in W.P. No.131 of 2010, has been challenged.

(2.) The petitioner successfully assailed the termination of his services, made vide order dated December 8, 2009, passed by the appellant on the ground that his services were on contractual basis for two years and his performance in the capacity of Deputy Manager(Production) had been far below satisfactory as such the management decided to discontinue his employment on contractual basis. Two months' notice was given to the petitioner and his services were dispensed with on and from February 8, 2010.

(3.) The petitioner was given the offer of appointment initially on May 8, 2009 vide Annexure P-2 to the petition. Initially the petitioner was appointed on a basic pay scale of Rs.12000/-, plus allowances and provident fund, totalling Rs.32,246/-. On successful completion of the probationary period, he was to be confirmed in the pay scale of Rs.12000-375-18000/-.