REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

SUBHAS JHA Respondents

Referred Judgements :-

SANGEETA PATHAK V. HIGH COURT OF JUDICATURE FOR RAJASTHAN [REFERRED TO]
UNION OF INDIA V. SHRI BIHARI LAL SIDHANA [REFERRED TO]
STATE OF ORISSA VS. RAM NARAYAN DAS [REFERRED TO]
UNION OF INDIA VS. ARUN KUMAR ROY [REFERRED TO]
GOVERNING COUNCIL OF KIDWAI MEMORIAL INSTITUTE OF ONCOLOGY BANGALORE VS. PANDURANG GODWALKAR [REFERRED TO]
M VENUGOPAL VS. DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA MACHILIPATNAM A P [REFERRED TO]
SATYA NARAYAN ATHYA VS. HIGH COURT OF M R [REFERRED TO]
K V KRISHNAMANI VS. LALIT KALA ACADEMY [REFERRED TO]
KUNWAR ARUN KUMAR VS. U P HILL ELECTRONICS CORPORATION LIMITED [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. PARTHA SARATHI BANERJEE [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 10th May, 1996, whereby and whereunder the learned trial Judge quashed an order of termination of service of the petitioner during his probationary period on the ground of unsatisfactory work.

(2.) The fact of the matter lies in a narrow compass.

(3.) The petitioner was appointed as an Assistant Teacher in 1993 in Border Security Force Senior Secondary Residential School, Kadamtala, Siliguri run and managed by the Border Security Force. The petitioner was appointed on July 15, 1993 by reason of an appointment letter which, inter alia, provided that the petitioner would be under probation for a period of two years. The said period of probation was later on extended for another one year.

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UNION OF INDIA Vs. SUBHAS JHA

Referred Judgements :-

JUDGEMENT

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