BHAN KHATANA Vs. UOI

JUDGEMENT

(1.) THIS writ petition raises a challenge to an order dated 26th July, 2007 whereby the petitioners services with the Central Reserve Police Force (,,CRPF for brevity) were terminated under Rule 6 of the Central Civil Service Rules (,,CCS Rules for brevity). The petitioners appeal challenging the termination was rejected by an order passed on 24 th January, 2008 and his revision assailing the same met the same fate by an order passed on 15th May, 2008.

(2.) THE facts leading to the present writ petition briefly stated are that the petitioner was recruited as ,,barber in the CRPF in March, 2005 after undergoing the complete recruitment process which included the medical examination. The petitioner has drawn our attention to the Medical Board conducted on 30th December, 2006 wherein he was graded as being in Shape-I.

(3.) AS noticed above, the petitioners appeal against the findings of the Medical Board as well as the termination of his services and revision petition were rejected by orders passed on 21st January, 2008 and 15th May, 2008.