AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ jurisdiction of this Court has been invoked through the instant petition by Ex. Sep/Water Carrier Amit Kumar of the Central Reserve Police Force ('CRPF') seeking therein that the order dtd. 20/12/2018 through which he was removed from service, in which order dtd. 21/3/2017 passed by the Commandant 89th Battalion, CRPF and that of the DIG (CRPF), South dtd. 20/7/2017 stood merged, be set aside and that the Petitioner be reinstated back into service.

(2.) The Petitioner made the following specific prayers:-

(3.) Succinctly, the indispensable facts as put forth by the Petitioner are that he was appointed as a Constable/Water Carrier after qualifying Physical Standard Test (PST), Physical Endurance Test (PET) and written and medical examination through appointment letter dtd. 20/5/2011, for which the requisite qualification as per the advertisement was that a person should be between 18 to 23 years of age and a matriculate.