VINAY SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties. Selected as Constable with CISF and joining the force in February, 2006, petitioner remained under training period till 5.9.2006. On successful completion of the training he was deputed to the 1 st Reserve Battalion CISF station at Barwaha where the petitioner joined on 8.9.2006.

(2.) IT is apparent that the petitioner started working on 8.9.2006 and his work could be appraised only thereafter.

(3.) IT may be noted that when the petitioner was at Barwaha, for the period 24.9.2006 till 3.10.2006, Inspector J.S.Rana was at Barwaha. We note that there is a dispute with regards the purpose of Inspector J.S.Rana being at Barwaha. Whereas petitioner states that he was there for some enquiry and not to look after the work of the Unit at Barwaha, respondents would urge to the contrary. We need not decide the said factual aspect for the reasons thereof would be self evident as we further pen our order: for the purpose of this decision we would take against the petitioner and in favour of the respondents by assuming that Inspector J.S.Rana had an occasion to supervise the working of the petitioner for the period 24.9.2006 till 3.10.2006 at Barwaha.