NOMIL RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:

(2.) It is the case of the petitioner and so contended by Mr. Ravinder Kumar, learned counsel appearing for the petitioner that the petitioner was enrolled in CISF on September 29, 2014 and after completion of his training, he joined as a Constable in the respondents"

(3.) He submitted that on October 10, 2016 ('impugned order'), the petitioner was terminated from the services of the respondents due to the suppression of a fact related to one case bearing Crime No. 89/ 2013 under Ss. 452/323/324/504 of IPC and Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 ('SC/ST, Act', for short), being pending against him, in his Attestation Form.