SANJAY SINGH Vs. HIMACHAL PRADESH NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) Petitioner was a regular Class-IV employee of the respondent. His services were terminated by the respondent during probation period. He has assailed the termination order in this petition.

(2.) Facts:-

(3.) Submissions:- Learned counsel for the petitioner was at pains to submit that the respondent-University had not issued any warning, reprimand, notice or any kind of advisory, whatsoever, to the petitioner that his work and conduct was not satisfactory during his entire tenure. Petitioner had always performed his work to the satisfaction of all concerned with no complaints whatsoever. There was no occasion to terminate his service invoking Clause 2 of the appointment order.