DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioners seek before us quashing of the order dated 9th February, 2013 which was passed by the respondent No.3 vide which the services of the petitioners who were serving as ASIs (Executive) with the CISF were terminated during the period of probation on the allegation of malpractices during the recruitment/selection process conducted by the respondents to the said post.

(2.) THE respondent terminated the services of these petitioners by an identical order passed in the case of Deepak Kumar in WP(C) No.2434/2013 and which reads as under:-

(3.) THE petitioners have also contended that he had preferred departmental appeal on 18.2.2013 under Section 9 of the CISF Act against the said termination. An oral submission is made before us to the effect that inasmuch as the appellate orders were passed during the pendency of the writ petitions, a substantive challenge thereto could not be laid in the main writ petitions.