Termination of Probationer Based on Specific Allegations of Misconduct is Punitive and Requires Formal Inquiry

The respondent was appointed as an Assistant Central Intelligence Officer Grade-II in the Intelligence Bureau on January 16, 2023.

While on probation, his services were terminated on February 15, 2024, via an "innocuous" order invoking Rule 5(1) of the CCS (Temporary Services) Rules, 1965.

Upon perusing the petitioner’s internal files in a sealed cover, the CAT discovered that the termination was founded on specific allegations of misconduct, including illegally facilitating immigration clearance at IGI Airport, suspected corruption, and acquiring disproportionate assets.

The CAT quashed the termination, leading the Union of India to file this writ petition.

Rule 5(1) of the CCS (Temporary Services) Rules, 1965.

While a probationer's services can be terminated for general "unsuitability," a termination "founded" on misconduct is punitive and violates natural justice if no inquiry is held.

Principle in Chander Praksh Shahi v. State of UP, which distinguishes between the "motive" and the "foundation" of a termination.

Principles from Parshotam Lal Dhingra v. Union of India and State of Bihar v. Gopi Kishore Prasad regarding the rights of temporary servants against punitive discharge without due process.

The High Court observed that while the termination order appeared to be a termination simpliciter on its face, the internal departmental notings revealed a direct "foundation" of serious misconduct rather than a mere assessment of performance.

The court distinguished the present case from Pavnendra Narayan Verma v. Sanjay Gandhi PGI, noting that in Pavnendra, termination was based on "unsatisfactory" service (which is not stigmatic), whereas here, the allegations—corruption and illegal immigration facilitation—are "extremely serious".

The Court reasoned that when such allegations form the basis of the decision, the "veil" must be lifted to ensure the employer is not bypassing constitutional protections/disciplinary procedures by using a summary termination rule.

The Court dismissed the writ petition, upholding the CAT's order to reinstate the respondent with consequential benefits, though the Court granted the petitioners liberty to initiate fresh disciplinary proceedings in accordance with the law.