AIR 2018 SUPREME COURT 1493 ::AIR 2018 SUPREME COURT 1493 ::2018 Lab IC 2270 ::(2018) 2 CurLR 447 ::(2018) 159 FacLR 18 ::2018 (15) SCC 73 ::(2018) 4 Scale 650 ::AIR 2019 SC (Civ) 72 ::(2018) 1 ServLJ 452 ::2018 (8) ADJ 78 NOC ::(2018) 3 ESC 399 ::(2018) 3 Lab LN 7 ::(2018) 3 JCR 173 (SC) ::(2018) 3 ServLR 125 ::(2018) 2 SCT 382

Supreme Court Of India

(From : Uttarakhand)

Hon'ble Judge(s): S. A. Bobde, L. Nageswara Rao , JJ

Constitution of India , Art.311— Probationer - Termination of service - Simpliciter or punitive - Employee appointed to post of Engineer-B (Civil) on probation - His services terminated for unsatisfactory performance during period of probation and not for any misconduct - Order passed is termination simpliciter and not punitive. AIR 1999 SC 609, Rel. on. (Para 11 12 13)