AMRESH KUMAR SHARMA Vs. PUNJAB HOUSING BOARD

JUDGEMENT

(1.) In this case, the petitioner has challenged the order dated 18.6.1981 (Annexure P-3) by which the services of the petitioner were terminated by the respondent board.

(2.) Briefly stated the facts of the case are that the petitioner was appointed to the post of Sectional Officer (Public Health) purely on temporary basis in the scale of Rs. 200-450 on the basis of an interview held on 18/20.4.1977 vide letter of appointment dated 31.5.1977, copy of which has been annexed as Annexure P-1. In the said letter of appointment, inter alia, it was mentioned that one year will be probation period which period can be extended to three years by the competent authority. Pursuant to the said letter of appointment, the petitioner joined service on 25.6.1977. Later on, the petitioner became regular employee of the respondent board as is evident from the seniority list which was circulated vide memo dated 13.11.1979 copy of which has been annexed as Annexure P-2. In Annexure P-2 it has clearly been stated that seniority list of the technical staff working on regular basis in the Punjab Housing Development Board, which is provisional one, is being sent herewith. Name of the petitioner has been mentioned at Sr. No. 6 in the seniority list circulated along with Annexure P-2.

(3.) The services of the petitioner were, however, terminated by the respondent board without holding any inquiry vide order dated 18.6.1991 copy of which is Annexure P-3 to the writ petition. The relevant portion from the said order reads as under :-