KUMARI AMINA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) With effect from 1st October, 1994, the petitioner was appointed as Laboratory Technician by the Central Council For Research in Unani Medicine (C.C.R.U.M.) in its Regional Research Institute of Unani Medicine at Calcutta, on a temporary basis on probation for a period of two years which could be extended or curtailed at the discretion of the appointing authority. In the letter offering such appointment to the petitioner it was also stipulated that during the period of probation the petitioner's appointment could be terminated at any time without notice and without assigning any reason. It was further indicated that the petitioner would be governed by the provisions of the Central Civil Service (Conduct) Rules and the Central Service (Classification, Control and Appeal) Rules, as amended from time to time by the Government of India.

(2.) It is the petitioner's grievance that while all the staff and officers of the Calcutta Unit of the C.C.R.U.M. have been duly paid their salaries and other emoluments, the petitioner's salary has not been paid since the month of March, 1998.

(3.) According to the petitioner, from about the month of January, 1998, the work in the laboratory of the Research Institute had been severely dislocated on account of mechancial and functional disorder of the instruments in the Laboratory which made it virtually impossible to conduct various pathological and other tests in the Calcutta Research Unit.