RAJU CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.76/2015

(2.) The petitioner was enrolled, on probation, as a Constable (GD) in CRPF. Exercising power under Rule 5 of the CCS (Temporary Service) Rules, 1965, the petitioner has been discharged from service. The order in question is non-stigmatic. It does not contain any reasons which could be said to be casting a stigma on the writ petitioner.

(3.) It is pleaded in the writ petition that by virtue of Rule 108 of the Central Reserve Police Force Rules, 1955, the petitioner would be required to be treated as deemed to have been confirmed after completing two years' service as a probationer. It is pleaded in the writ petition that being appointed on June 13, 2011, the two years' probation period came to an end on June, 13, 2013. The impugned order being passed in December 03, 2013 is obviously contrary to law and is liable to be declared as an illegal order.