HANUMAN SARIN Vs. UOI

JUDGEMENT

(1.) BORN in village Beur, District Banda, Uttar Pradesh, petitioner claims to have migrated to Delhi in search of a job and having got his name registered with the employment exchange on 9.9.1987 so that his name could be sponsored by the exchange as and when a Government job was notified for appointment.

(2.) PETITIONER claims that initially he resided with his maternal uncle Sh.Dilip Kumar at premises No.I-27, Vijay Vihar, Rithala, Delhi and later on shifted to H-188, Vijay Vihar, Rithala, Delhi-34.

(3.) PETITIONER claims to have learnt that the reason why his service was terminated was that his antecedents could not be verified inasmuch as when the officer who went to investigate found nobody at the given address. He submitted an appeal to the Director General CRPF which was dismissed/rejected vide order dated Nil.9.1993, which reads as under:-