LAWS(DLH)-2012-10-223

NISHANT SANKALE Vs. UOI

Decided On October 15, 2012
NISHANT SANKALE Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) RELEVANT record has been perused.

(2.) ON February 24, 2012 nominations were called for CISF contingent consisting of 140 personnel to be deployed at Haiti. 924 nominations were received. Petitioner applied for the post of Contingent Commander and so did a few others including Shri Jacob Kispotta and Shri Anand Saxena.

(3.) THE matter was put up for consideration before the DG CISF who opined on May 23, 2012 that the petitioner does not possess a good moral character and thus petitioner's selection should be negated on the ground of doubtful integrity.