SAMIM AKHTAR KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In the present petition, the petitioner has challenged the order of discharge passed by the respondents on November 28, 2000. The petitioner has prayed in the writ petition that the aforesaid order of discharge be set aside and quashed and the petitioner be reinstated in service with all consequential benefits.

(2.) The petitioner was provisionally selected in the Border Security Force for the post of Constable on temporary basis. A letter dated December 23, 1998 was issued to him intimating the petitioner that he has been selected for the aforesaid post on temporary basis. It was made clear in the said letter that the aforesaid appointment was provisional and subject to verification of his caste certificate, character and antecedents. It was intimated that if the antecedents are not satisfactory, the services of the petitioner would be terminated forthwith without assigning any further reasons. The petitioner was also informed that if any declaration given or information furnished by him was found to be false, or if the petitioner had wilfully suppressed any material information he would be liable to face action under the provisions of the B.S.F. Act and the Rules.

(3.) The petitioner was again informed by order dated February 25, 1999 that he was enrolled in the Border Security Force as Constable on temporary basis and that he would be governed by the provisions of the B.S.F. Act and the Rules framed thereunder.