GOVT OF NCT OF DELHI Vs. AJIT SINGH

JUDGEMENT

(1.) THE petitioner, Government of NCT of Delhi has challenged the order dated 11th April, 2005 passed by Central Administrative Tribunal, Principal Bench, New Delhi in O.A No.105/2005 titled "Ajit Singh v. Government of NCT of Delhi and Anr." setting aside the order of termination passed by the petitioner against the respondent invoking Rule 5 of Central Civil Services (Temporary Service) Rules, 1965.

(2.) RELEVANT facts to comprehend the controversies are that the respondent was appointed as constable in Delhi Police on 18th January, 2003 and he was placed on probation for period of two years.

(3.) THE petitioner, therefore, issued a show cause notice asking him as to why his services should not be terminated for the said misconduct under sub Rule 1 of Rule 5 of CCS (Temporary Services) Rules, 1965.