PRAVEEN KUMAR Vs. MINISTRY OF RAILWAY & ORS

JUDGEMENT

(1.) The petitioner seeks a direction for quashing of an order dated 18.02.2015 cancelling his candidature to the post of Constable; the order was issued by the Railway Protection Force (RPF).

(2.) The uncontested facts are that the petitioner successfully participated in the recruitment process initiated by Eastern Railway for filling up the post of Constable in the RPF. He was cleared in the medical examination and called for interview. Based upon his performance, he was asked to report for training on 07.10.2014 which he did. Whilst on training, the petitioner's services were terminated on 18.02.2015 by the impugned order. The petitioner unavailingly represented to the respondents who rejected his pleas. Consequently, he has approached this Court.

(3.) The ground on which the impugned order terminating the petitioner's services reads as follows:-