SIDAGOUDA N. PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was selected and appointed as a Constable in Central Industrial Security Force (hereinafter referred to as CISF) and posted to the unit of 4th respondent w.e.f. 19.04.2003. After completion of basic training he reported to CISF Unit, Nalco, Angul (O) on 25.04.2004. Petitioner was under probation for a period of two years and his probation was due to be completed on 18.04.2005. Subsequently, it was extended on 18.04.2005 for a period of six months and thereafter from 18.10.2005 to 17.04.2006 and from 18.04.2006 to 17.10.2006 and by an order of termination dated 15.03.2007 under the provisions of Rule 25 (2) of CISF Rules 2001 as amended by Rules 2003 petitioner was discharged from service.

(2.) Petitioner submitted a representation for review of termination order under Rule 26 (1) (iii) of CISF Rules 2001 Vide Annexure-H. Said representation came to be considered and by an order dated 18.06.2008 as per Annexure-L1 came to be rejected as being devoid of merits. Same was communicated to the petitioner by communication dated 09.07.2008 Annexure-L. Order dated 15.03.2007 Annexure-F passed by fourth respondent, order dated 18.06.2008 Annexure-L1 and order dated 09.07.2008 Annexure-L passed by 2nd respondent are sought for quashing by the petitioner in these proceedings.

(3.) I have heard the arguments of Sri.M.R.Rajagopal, learned counsel appearing for petitioner and Sri.Mruthyunjaya Tata Bangi, learned Central Government Counsel appearing for respondents. Perused the case papers and the file made available by learned Central Government Counsel.