SUSHIL SHARMA Vs. UOI

JUDGEMENT

(1.) THE petitioner had been enrolled in the Central Industrial Security Force (hereinafter referred to as CISF) as an Assistant Sub-Inspector on 28.06.1982. He served CISF for a duration of 28 years and had earned 2 promotions during this period, firstly to the post of Sub-Inspector on 29.03.1990 and then ascending to the post of Inspector on 19.09.2003. On attaining the age of 50 years, petitioners case was placed for assessment by an Internal Screening Committee under Rule 56(j) of the Fundamental Rules. THE said Committee declared petitioner ,,Unfit for retention in service, which view was accepted by the Review Committee of CISF resulting in an order being passed on 06.06.2010 by the Competent Authority prematurely retiring the petitioner.

(2.) THE petitioner submitted a representation dated 21.06.2010 before the Representation Committee against the afore-mentioned order. After due deliberations, the Committee found no merit in the representation and rejected the same.

(3.) THE record shows that during his service spanning 28 years petitioner earned 1 major and 9 minor penalties.