SUMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the order dated 13.01.2014 passed by the learned Single Judge dismissing the appellant's writ petition in limine wherein he laid challenge to the order dated 3/12.12.2013 (Annexure P9) terminating his services on the post of Medical Officer during the period of probation.

(2.) THE appellant, who holds an MBBS degree, was appointed as a Medical Officer on the recommendations of the Punjab Public Service Commission. Before his selection, he was involved in a criminal case under Sections 307/148/506/149 IPC and was convicted and sentenced to undergo RI for four years along with a fine amounting to Rs. 5,000/ -. The appellant is stated to have disclosed the above -stated fact in the application form submitted to the Commission. He was, however, selected and given appointment by the State Government vide appointment letter dated 23.04.2013 (Annexure P4). The appellant's services were terminated vide order dated 3/12.12.2013 (Annexure P9) in terms of condition No. 4 of the appointment letter which, inter -alia, provides that till the time the job is temporary, there shall be no presumption of his permanency.

(3.) THE aggrieved appellant approached this Court. The learned Single Judge dismissed his writ petition by way of a self -speaking order dated 13.01.2014 which is under challenge in this appeal.