RAMBIR SINGH Vs. GOVT. OF INDIA

JUDGEMENT

(1.) THE present writ petition has been filed praying that the order dated January 25, 2000 passed by the Inspector General (Pers.) terminating the service of the petitioner as well as the order dated May 31, 2000 rejecting the appeal preferred by the petitioner be quashed.

(2.) ADMITTEDLY the petitioner was appointed as a Sub -Inspector in BSF on April 17, 1996 and while so working had, in response to an advertisement inviting applications for direct recruitment to the post of Assistant Commandant in BSF applied for being considered for appointment. Having successfully cleared the written examination, physical evaluation and interview, the petitioner was offered appointment as an Assistant Commandant as per letter dated December 31, 1998. The petitioner submitted his technical resignation from the post of Sub -Inspector. Required to undergo basic training and being on probation till he was confirmed to the post of Assistant Commandant, the petitioner joined the BSF Training Academy at Tekanpur to undergo basic training.

(3.) APPEAL preferred by the petitioner against the order dated January 25, 2000 was rejected vide order dated May 31, 2000.