HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 26 Case :- WRIT - A No. - 38060 of 2015 Petitioner :- Peeyush Kumar Jaswal Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ram Mohan Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Learned counsel for the petitioner has contended that the petitioners were appointed on probation for a period of two years by an order dated 15th December, 2012. He submitted that upon expiry of the above period the petitioners are entitled to be treated as permanent employees and therefore not liable to be sent for training.
Learned Standing Counsel on the other hand has contended that the rules in question do not envisage an automatic confirmation upon the expiry of the period of probation and therefore the exemption has rightly been restricted only to appointed permanently Assistant Registrars (Kanoongo).
Matter requires consideration.
Let the learned Standing Counsel file his Counter Affidavit on this petition within a period of three weeks from today. The petitioner shall have a week thereafter to file a Rejoinder Affidavit.
Post this matter on the expiry of the above period.
Order Date :- 13.7.2015 Arun K. Singh