PAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment and order passed by the Division Bench of the High Court of Delhi dtd. 17/11/2015, whereby the High Court upheld the order of discharge dtd. 24/4/2015, taking recourse to clause 9(f) of the employment notice no.1/2011 dtd. 27/2/2011 read with Rule 67.2 of Railway Protection Force Rules, 1987 (hereinafter referred to as "the RPF Rules 1987").

(3.) The brief facts of the case culled out from the record are that the employment notice for appointment to the post of Constable in the Railway Protection Force (RPF), including Railway Police Special Force (RPSF) came to be published on 27/2/2011. The appellant being eligible submitted application form and participated in the selection process and after qualifying the written examination held on 23/6/2013 followed with physical efficiency test held on 12/6/2014 and after his final selection was sent for training. While the appellant was undergoing training, he came to be discharged by an order dtd. 24/4/2015 invoking clause 9(f) of the employment notice no.1/2011 dtd. 27/2/2011 and Rule 67.2 of the RPF Rules 1987.