2011 AIR SCW 1874 ::2011 Lab IC 1830 ::2011 (2) AIR Jhar R 477 ::(2011) 1 WLC(SC)CVL 590 ::(2011) 129 FacLR 252 ::(2011) 131 FacLR 764 ::2011 (4) SCC 447 ::(2011) 3 Scale 435 ::(2011) 2 ServLJ 35 ::2011 (8) ADJ 83 NOC ::(2011) 2 Cal LJ 131 ::(2011) 3 CgLJ 93 ::(2011) 2 ESC 261 ::(2011) 3 Mad LW 132 ::(2011) 4 Mad LJ 894 ::(2011) 2 JCR 146 (SC) ::2011 (3) KCCR SN 238 (SC) ::(2011) 3 ServLR 231

Supreme Court Of India

(From : Jharkhand)

Hon'ble Judge(s): Mukundakam Sharma, Anil R. Dave , JJ

Constitution of India , Art.311, Art.235, Art.14— Probationer - Termination of service - Appellant working as probationer Munsif - Order releasing him from service passed after considering his overall performance, conduct and suitability for job - Order passed is termination simpliciter and not of removal from service on grounds of indiscipline or misconduct - Neither any notice is required to be given to appellant nor he is required to be given any opportunity of hearing while passing such order. (Para 10 12)