HARISH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner Harish Kumar has filed this writ petition challenging the order dated 26.11.1987 vide which he was discharged from service during the period of probation. The facts leading to the filing of this writ petition are as hereunder:-

(2.) Petitioner was appointed as a temporary Reception Officer in the Haryana Vidhan Sabha for a period of 89 days vide letter dated 3.7.1985. He was again appointed for another period of 89 days vide appointment letter dated 27.9.1985. The petitioner claims that thereafter the respondents conducted a regular process of selection for making appointment to the post held by the petitioner. The petitioner also applied. He was ultimately selected and appointed on regular basis vide appointment letter dated 1.1.1986. As per the conditions in the offer of appointment, the petitioner was to remain on probation for a period of two years.

(3.) The petitioner submits that when he was discharging his duties as a Reception Officer, a complaint was made by one Shri Gurdial Singh Saini, M.L.A. to the effect that he was not properly attended to by the Hostel Staff. The petitioner states that the complaint was actually against one Shri Ghansham Dass, Superintendent and not against him. Inspite of this, petitioner's explanation was called for. The petitioner duly submitted his reply explaining that he was not at fault. However, a warning was issued to him on 9.11.1987.