PREM CHANDRA THAKUR Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the termination order dated 08th February 2019 and the order in appeal dated 09th July 2019 passed by the respondent nos.1 and 3 respectively. Petitioner also seeks directions to the respondent nos.1 and 3 to reinstate the petitioner in service to the post of Constable in CISF with all the consequential benefits.

(3.) Learned Counsel for the Petitioner states that the Petitioner was selected for appointment to the post of constable in CISF on 6th August 2015 and upon successfully completing the basic training, he was given posting at URI - 1, J & K as a Constable on permanent basis on 15th February, 2016.