PAROMITA CHAKRABORTY Vs. UNION OF INDIA

JUDGEMENT

(1.) Grievance made and relief claimed in both the writ petitions being same, those are heard together and disposed of by this common judgment and order.

(2.) Challenge in these two writ petitions are made against the order dated 29.05.2009 issued by the respondent No. 6 whereby and whereunder the services of the petitioners have been terminated referring paragraph 2 of the contract of service agreement dated 9/ 14.07.2007 which is quoted hereunder for better appraisal of the case. The paragraph 2 of the service agreement is exactly same in case of both the writ petitioners and the same is quoted hereinbelow:-

(3.) Since the services of both the petitioners are terminated during the period of probation it would be appropriate to place the facts in a nutshell.