AJAY KUMAR JENA Vs. PRINCIPAL SAINIK SCHOOL

JUDGEMENT

(1.) THE Petitioner in this writ application Shri Ajay Kumar Jena seeks to challenge the order of termination of his services dated 3rd June, 1998 under Annexure-7 issued by the. Opposite Party from the post of Master (Computer) in Sainik School, Bhubaneswar. The said order of termination impugned herein is as follows: "termination OF SERVICE ON PROBATION AS MASTER (COMPUTER)1. You were appointed as Master (Computer) on probation with effect from 12 July, 1996 vide appointment order No. SSB/1008/pc/ 1221, dated 4 July 1996.

(2.) YOUR overall performance was not found satisfactory inspite of Counseling as well as grant of extension of the probation periods upto 11 July, 1998. It is regretted that in spite of several opportunities, extended, you have failed to show any improvement in your overall performance.

(3.) YOU are, therefore, informed that your services will stand terminated with effect from 11 July, 1998 (AN) vide Sainik Schools Society Rule No. 7. 08 of 1997. One month's notice as per rules is given from 12 June 1998 to 11 July 1998 and will be paid your salary Upto and including 11 July, 1,998.