UNION OF INDIA Vs. AMIT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court, aggrieved by the judgment of the learned Single Judge of the High Court, as confirmed by the Division Bench, wherein the termination of the respondent has been found to be illegal. The respondent was terminated from service on the basis of information gathered, on verification of the antecedents. Though it was done after three years of entering service, it was found that the respondent had been involved in a criminal case.

(3.) According to the learned counsel for the respondent, it was a trivial issue between the friends in a cricket match and hence the same was compounded by the learned Magistrate. In any case, all this had happened much prior to his filing of application for appointment.