(1.) The present writ petition has been filed by the petitioners challenging the order of the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) dated June 02, 2023 in Original Application ('O.A', for short) being O.A. No. 1879/2019, wherein the Tribunal has allowed the O.A and has set aside the order of termination against the respondent.
(2.) The facts of the case as noted are that the respondent was appointed as Warder on vide Memorandum June 29, 2016, consequent upon his regular selection through Delhi Subordinate Services Selection Board. He was on probation for a period of two years.
(3.) On April 11, 2017, at around 20:40 hours, when Tamil Nadu Special Police ('TSP', for short) personnel were changing their duty, they had noticed that a person moving around the outer compound in suspicious manner. A message was delivered to the senior officers and the person was apprehended. Upon personal frisking/ search of the person at C-5 Janakpuri bus stop, some handmade packets (from his laptop bag) were recovered. On enquiry it was revealed that the said person name is Virender / respondent who was deputed as Warden in Central Jail No.02. TSP brought respondent along with his laptop bag to the Deodhy of CJ-04 and handed him over to Superintendent of CJ-4.
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