OM PRAKASH Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) EXERCISING power under Rule 56(j) of the Fundamental Rules read with Rule 48(1)(b) of CCS (Pension) Rules 1972, upon completion of 30 years service by the petitioner, the Commandant CISF Unit Korba has passed the impugned order dated 16.8.2011 retiring the petitioner prematurely with immediate effect directing that sum equivalent to pay for 3 months shall be paid.

(2.) RELEVANT record concerning the impugned decision has been produced at the first hearing today itself inasmuch as the Rules of this Court require an advance copy of a writ petition to be served upon the respondents who have to appear in court at the first hearing and we are happy to note that the respondents have been rendering utmost cooperation to the Court by producing the relevant record on the date of the first hearing. Since record is produced today and the only issue which needs to be decided is whether the service record of the petitioner justifies impugned order being passed, learned counsel concede that the matter may be disposed of after considering the record.

(3.) THE ACR gradings of the petitioner are as under:-