MAAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India, assailing the Order dtd. 15/5/2021, passed by the respondent no. 4 / Commandant, CISF, RTC, Deoli, whereby the petitioner was terminated from service in the Central Industrial Security Force (CISF) during the period of probation on the ground of non-completion of the Basic Training Course for Constable (General Duty) due to medical unfitness.

(2.) We may note the relevant factual background of the case in brief as under:

(3.) Being dissatisfied, the petitioner has approached this Court by way of the present petition, invoking its writ jurisdiction.