BASHIR AHMAD GANAI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against judgment and order dated 14.03.2014 rendered by the learned Single Judge, dismissing the petition filed by the appellant, holding that there was no merit in the writ petition.

(2.) IT is appropriate to mention that the petitioner -appellant was appointed as Cashier -cum -Clerk in the State Bank of India and was posted at SBI Main Branch Srinagar on 07.08.1991. He was to remain on probation for a period of six months and his services were liable to be terminated within the period of probation by giving him one month 's notice or salary in lieu thereof without any reason. His services were terminated on 28.01.1992 i.e. within the period of probation. In other words the services of the petitioner were terminated within the period of probation as his work and conduct was not found satisfactory.

(3.) HAVING heard the learned counsel for the appellant at some length we are unable to appreciate the endeavor of the appellant to re -open the issue after availing the remedy upto Hon 'ble the Supreme Court. In fact it is complete misuse of the process of the Court and we were inclined to impose costs, however, keeping in view that the appellant is not in employment we stay our hands and do not impose any costs.