SUSANTA KUMAR PATHY Vs. STATE

JUDGEMENT

(1.) In this writ petition, the petitioner assails the order under Annexure-2 terminating his services.

(2.) The petitioner was appointed as a PGT in Physics in DAV Public School PPL, Paradeep, by order dated July 12, 1996 Annexure-1. From Annexure-1 it would appear that the petitioner was appointed on probation for a period of one year, on successful completion of which his services would be confirmed in writing. After completion of one year, the authorities the services of the petitioner by one year, which would be evident from Annexure-A to the counter affidavit filed by the Principal, DAV Public School. While the petitioner was continuing during the extended probation period, his services were terminated by order in Annexure-2 stating therein that the services of the petitioner were no more required after May 30, 1998. This order has been assailed in the writ petition.

(3.) A counter affidavit has been filed by opposite parties 2 and 3 stating that there were complaints regarding the petitioner's unsatisfactory teaching, which, on verification, was found to be correct. It was also stated that during the first probation of one year, the performance of the petitioner was not satisfactory. During the extended probation period, a subcommittee was constituted to assess the performance of the petitioner. The subcommittee also found that the performance of the petitioner was not satisfactory. Accordingly, the impugned order was issued terminating the services of the petitioner, which does not cast any stigma.