(1.) The petitioner by filing this application seeks quashment of the office order of the opp.party no.1 communicated under Annexure-13 by opp.party no. 3 in so far as it relates to the decision of the probation period as at clause-0.1; the office order communicated by opp.party no. 3 under Annexure-16 seeking explanation from the petitioner as regards the deliberate absence as also gross dereliction of duty and indiscipline; the office order communicated by opp.party no. 3 calling upon the petitioner to further explain as regards the absence and the final office order communicated to the petitioner by opp. party no. 3 as regards the decision of opp.party no. 1 not to continue with the employment of the petitioner, an Asst. Professor on probation in the school of Biotechnology of the University-the opposite party no.1 beyond the period of probation scheduled to be ending with effect from 23.11.2014 A.N.
(2.) The petitioner was appointed as an Asst. Professor in the school of Biotechnology under University-opp.party no.1 vide appointment letter dated 29.5.2010 and pursuant to the same, he joined. As per the terms of the appointment, the petitioner was to continue as probationer for a period of one year and it was the requirement for being regularized as based on his performance and upon successful completion of the probationary period.
(3.) This Court on that occasion first of all held as under:-
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