STATE OF PUNJAB Vs. DR. MEENA HARDIP SINGH

JUDGEMENT

(1.) AT the time of the admission of the appeal counsel for the respondent was not heard. Mr. Sharma made an application stating therein that in spite of the fact that the caveat had been filed, the office had failed to attach the same with the paper book. Learned counsel submits that not only interim order could not have been given in this case, if the facts had been brought to the notice of this Court, the appeal itself would not have been admitted. In view of the above, the learned counsel prays that the order of admission be recalled. 1 am of the considered opinion that instead of recalling the order of admission dated 15.1.2002, it would be more appropriate to hear the appeal finally. With the consent of the counsel for the parties the appeal is taken on board for regular hearing.

(2.) I have heard the counsel for the parties at length.

(3.) THE appeal filed by the respondent has been accepted. The appellant had joined service on 8.2.1985. Thus her period of probation, even if it is taken to be extended by one year, had expired on 7.2.1988. The impugned order terminating the services of the respondent was passed by the respondents on 9.3.1988. By this same order the period of probation of the appellant is extended from 14.3.1987 till 13.3.1998 retrospectively. Therefore, it is obvious that the services of the respondent had not been terminated during the period of probation on the ground that her work was not satisfactory. Admittedly, the respondent is governed by the Rules and Conditions contained in Punjab Civil Medical Service (Class -II) Rules 1982. She was put on probation by virtue of rule 11. This rule inter alia provides that the total period of probation including the extension period shall not exceed three years. Apparently the three years expired on 7.2.1988. Therefore, the respondent was deemed to be confirmed on the post. Consequently, the respondent could not have been dismissed or removed from service by way of punishment without observing the rules of natural justice. In fact the Rules of natural justice have been embodied in the Punjab Civil Services (Punishment and Appeal) Rules, 1970 under which action ought to have been taken.