SHIVA MATHUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed to the Haryana Civil Medical Service (Class-II) as a Medical Officer vide order dated December 11, 1992. She had actually joined duty on January 19, 1993. Her services were ordered to be terminated vide order dated November 18, 1997. A copy of this order is on record as Annexure P-10 with the writ petition. The petition alleges that this order has been passed in violation of the provisions of the rules. She prays that the order be quashed and that she be allowed to continue in service.

(2.) The respondents controvert the petitioner's claim and allege that her services were terminated while she was still on probation. She had been conveyed adverse remarks for the years 1994-95 and 1995-96. In view of the adverse commits the action in terminating her services was legal and valid.

(3.) Learned counsel for the parties have been heard.