VIKAS KUMAR Vs. CRPF

JUDGEMENT

(1.) THE petitioner has challenged the order dated 23rd December, 2011 passed by the respondent terminating the services of the petitioner forthwith under sub Rule 5 of Central Civil Service (Temporary Service) Rules, 1965 with a stipulation that the petitioner shall be entitled to claim a sum equivalent to the amount of his pay plus allowances for the period of notice at the same rate at which he was drawing them immediately before the termination of his service or as the case may be, for the period by which such notice falls short of one month and striking off the petitioner from the strength of the force from 23rd December, 2011.

(2.) THE petitioner had joined the CRPF on 6th March, 2011 and underwent the training for eight weeks out of which he had completed four weeks training whereafter he received the letter dated 23rd December, 2011 terminating his services without assigning any reason. THE petitioner has contended that he had filed a representation and his representation be treated as an appeal against his order of dismissal dated 23rd December, 2011 but he has not received any reply from the respondent till date.

(3.) CONSEQUENTLY the writ petition is dismissed as withdrawn with the liberty as prayed for by the learned counsel for the petitioner. The respondent is, however, also directed to send the copy of the decision on the representation/appeal to the petitioner at the address of the petitioner given in the representation/appeal within two weeks after the disposal of the said representation/appeal. With these directions the writ petition is disposed of. Copy of this order be given dasti to the counsel for the parties.