PRADEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has already been admitted on 28th February, 2000. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the termination order dated 24th November, 1997 passed by Adm Officer, CO I for Commander of Border Road Task Force, respondent No.5.

(3.) The facts of the case as averred in the writ petition as follows:- The petitioner was serving in Border Roads Task Force(now known as `GREF') since 19th November, 1993. He was on probation initially for a period of two years and his probation was extended after taking into account his overall performance. Initially the period of probation was extended from 19th November, 1995 to 18th November, 1996. Thereafter the period of probation was again extended from 19th November, 1996 to 18th November, 1997. The petitioner was issued a Memorandum dated 24th October, 1993 where certain shortcomings/misconduct on his part were pointed out and the Commandant had came to a prima facie conclusion that the petitioner was not a fit person to retain in service.