CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Mrs. Aradhna Goel v. Balwantray Mehta Vidya Bhawan & Anr. - (High Court of Delhi) (31 Jan 2017)

Employer has to judge suitability of services of probationer; Court cannot substitute its decision for that of employer

MANU/DE/0248/2017

Service

By this writ petition, Petitioner impugns order of the Delhi School Tribunal, by which Delhi School Tribunal dismissed appeal filed by Petitioner against the termination of her services by Respondent no.1/school’s letter dated 4th May, 2007. Petitioner was appointed as a probationer with Respondent no.1/school by letter of Respondent no.1 dated 15th July, 2006.

Termination of employment of Petitioner was during probationary period, and dehors any other aspect which is in issue, it is settled law that it is employer who has to judge suitability of services of a probationer and this Court cannot substitute its decision for that of the employer, and if employer for any reason does not find probationer to be suitable for services, such services of a probationer can be terminated in accordance with the appointment letter. Appointment letter dated 15th July, 2006 entitled Respondent no.1/school to terminate services on giving one month’s notice/one month’s salary and which has been done by impugned letter dated 4th May, 2007.

In instant case, Respondent no.1/school/employer found that, conduct of Petitioner was not satisfactory in not giving her medical certificate within originally prescribed time, and Petitioner was pregnant at date of employment resulting in her being granted long maternity leave from, and these reasons according to the school/employer were such which disentitled Petitioner who was a probationer from continuing in service with Respondent no.1/school by school/employer exercising right of one month’s notice as per appointment letter dated 15th July, 2006. Therefore, since Petitioner was only a probationer and not a regular/confirmed employee of Respondent no.1/school, and law with respect to entitlement of employer to terminate services of probationer is clear. Court cannot interfere in decision of employer to not continue probationary services.

Tags : SERVICE   TERMINATION   VALIDITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved