ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought a writ against the respondents directing them to reinstate the petitioner as Constable/GD and he has also sought the quashing of order dated 21st March, 2011 passed by respondent No.2 dismissing the appeal and order dated 10th August, 2010 passed by respondent No.3 dismissing the petitioner from service.

(2.) BRIEF facts as alleged by the petitioner are that he was appointed in Central Industrial Security Force on 3rd October, 2009 as a Constable/GD on probation for a period of two years from the date of his appointment. The petitioner contended that he underwent training successfully in the 34th batch of Constable/GD at CISF RTC, Arakkonam.

(3.) THE petitioner further disclosed that he received a copy of Part-I, Service Order No.82/2010 on 13th September, 2010 under the heading strength decrease (termination from service).