SATENDER Vs. UOI

JUDGEMENT

(1.) THE petitioner has challenged the termination order dated 4th August, 2008 and order dated 30th October, 2010 rejecting his appeal against the termination order.

(2.) THE petitioner was appointed as a cook in CRPF on 2 nd January, 2007. THE information given by the petitioner at the time of his appointment was sent for verification to the Office of Superintendent of Police in pursuance to which the District Magistrate, Bhiwani vide letter dated 22nd May, 2008 reported that FIR No.229 dated 28th November, 2002 under Sections 147/148/149/323/324/307 I.P.C. was lodged against the petitioner in P.S. Sadar and the matter was pending in the Court. On receipt of the above information, the commandant terminated the services of the petitioner under the proviso to Rule 5(1) of Central Civil Services (Temporary Services) Rules, 1965.

(3.) THE petitioner being a temporary employee, his services have been terminated without enquiry under proviso to Rule 5(1) of Central Civil Services (Temporary Services) Rules, 1965 which is reproduced hereunder:-