GOPAL LAL JAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition seeks quashing of the order dated 10 th January, 2013 passed by the respondent no.3 herein cancelling the candidature of the petitioner for the appointment to the post of Sub Inspector (GD) in the Central Police Organization Examination ­ 2011 and also debarring him from appearing in any of the examinations/recruitments conducted by the commission for a period of three years from the date of issuance of the Memorandum. The petitioner has also assailed the order dated 30th January, 2013 (page 31) issued by the respondent no.4 terminating the services of the petitioner and striking of his name from the strength of the unit.

(2.) THE facts giving rise to the present writ petition are briefly noticed hereafter

(3.) AS a result of the above, the petitioner tendered his technical resignation to the Commandant, E 167 Battalion, CRPF. After being relieved from his unit, the petitioner reported to the 24th Battalion ITBP on 17th June, 2012 and was taken on the strength of the unit and given appointment to the post of Sub Inspector/GD with effect from 18th June, 2012.