SURAJ BHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the order dated 4th December, 1997 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O. A. No. 1792/1992 whereby the original application filed by the petitioner has been dismissed.

(2.) Petitioner was appointed as a Constable in Delhi Police on 2nd December, 1963 on temporary basis. Upon completion of three years of service in December, 1966 his case came up for consideration to treat him as quasi permanent. However, on account of the petitioner having been given a "censure" on 18th September, 1966, his case was deferred for reconsideration to 3rd June, 1967.

(3.) It appears that in the intervening period, in April 1967, there was a general strike in Delhi Police and the petitioner was amongst a large number of policemen arrested during the strike. While the petitioner was in Central Jail, Tihar, he along with others, was served with a notice of termination of his services under Rule 5 of the Central Civil Services (Temporary Service) Rules 1965 on 13th/21st April, 1967.