SURENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by an order of the Division Bench of the High Court reversing the order of the learned Single Judge and upholding the termination of his services, the appellant has come up with the above appeal.

(3.) The brief facts sufficient for the disposal of the appeal are that the appellant was selected and appointed to the post of Safai Karamchari vide proceeding dated 26.06.2008, but his services were terminated by an order dated 02.03.2009, in terms of the proviso to sub-rule (1) of Rule 5 of the Central Civil Services (Temporary Services) Rules, 1965 read with Rule 16(a) of the CRPF Rules, 1955. Though the order of termination did not spell out the reasons therefor, what triggered the termination was the pendency of the criminal case against the appellant at the time of his appointment, for the offences punishable under Sections 323, 336, 294 and 506 of the Indian Penal Code and the suppression of the same by the appellant in Column 12 of the verification form that he filled up while applying for appointment to the post.