AIROnline 1992 SC 61 ::1993 (1) SCC 553 ::1993 SCC (L&S) 297 ::1993 (82) FJR 242 ::1993 (1) UPLBEC 265 ::1993 (1) Serv LR 431 ::1993 (1) Cur LR 905 ::(1993) 23 ATC 809 ::(1993) 1 Serv LJ 157 ::(1993) 2 Lab LN 24 ::(1993) 2 SCT 224 ::(1992) JT (Supp) 767 ::(1993) 1 Serv LR 431 ::(1993) 1 SCJ 149

Supreme Court Of India

Hon'ble Judge(s): J. S. Verma, Yogeshwar Dayal, N. Venkatachala , JJJ

ndustrial Disputes Act (14 of 1947) , Sch.2 Item.3— Termination - Termination of a probationer without giving one month's notice, though stipulated in service conditions - Non-service of one month's notice in writing does not invalidate or vitiate such termination when there is nothing to indicate or suggest even remotely that non-service of one month's notice is a condition precedent for termination of the respondent's service. (Para 5)