ANIRUDH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ petition was preferred by the petitioner against the order dated 14th August, 1992, whereby and whereunder, his services were terminated by the Secretary, Muzaffarpur Development Agency.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE Joint Secretary, Industries Department having received the aforesaid information, intimated different officers, including the Development Commissioner (Small Scale Industries) and Commissioner, Tirhut Division, Muzaffarpur relating to his joining. Subsequently, formal terms and conditions were intimated to petitioner, vide letter dated 4th March, 1991, wherein it was stipulated 4/1/2013 Page 172 Bihar State Industrial Development Corporation Limited Versus Dharmaraj Pandey that the petitioner is to remain on probation for six months, whereinafter, his case will be considered for regularisation/regular appointment, but with rider that the period of probation can be extended. It was further stipulated that the appointment was temporary and even on completion of probation period, his service can be terminated giving three months ' notice.