KAUSHAL KISHORE PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) It is a most unfortunate case where the concerned authority even refused to pay any heed to the advice of the learned Additional Solicitor General of India in order to redress the grievances of the petitioner herein. The petitioner herein was appointed as a teacher in the Primary Section of Rifle Factory High School, Ishapore in the district of North 24-Parganas. The petitioner passed B.Com Examination from Calcutta University in the year 1991 and also passed School Teachers' Training Course (Diploma) from Sister Nibedita College, Calcutta.

(2.) The said petitioner submitted an application in response to an advertisement published in the Employment News dated 29th July, 1995 for the post of Primary Teacher in the Primary Section of Rifle Factory High School, Ishapore. After submission of the application by the petitioner herein, concerned authority of the school called the said petitioner to appear at the written test and subsequently, at the interview. The petitioner was thereafter, found suitable for the post of Primary Teacher and after due verification of the certificates and other testimonials, appointment letter was issued to the said petitioner for joining the aforesaid post of Primary Teacher.

(3.) The services of the petitioner herein was, however, terminated by the respondent No. 4 w.e.f. 20th November, 1997 during the period of probation.