DAVENDER KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner lays a challenge to the order dated 1 10. 2014, passed by the Appointing Authority i. e. the Commandant, CISF Unit, NLC Neyveli whereby his services have been terminated on account of suppression of facts in the Attestation Form about the registration of a criminal case against him. Challenge has also been laid to the order dated 02. 0 2015, whereby the representation filed by the petitioner, assailing the order of the Appointing Authority, has been rejected by the Competent Authority i. e. Inspector General, CISF South Sector HQrs,, ChPT Campus, Chennai.

(2.) In brief, the case of the petitioner is that in the year 2013, after participating in the recruitment process and qualifying the written, physical and medical examination, he was appointed as a Constable/Driver in CISF on 28. 1 2013. After successfully completing the training at RTC Bhilai, he was posted at the CISF Unit, NLC Neyveli.

(3.) Vide order No. V-15014/CISF/NLC/Disc/DK/2014 9991 dated 11. 10. 2014, the Appointing Authority, in pursuance to the Proviso of Sub-Rule (2) of Rule 25 of the Central Industrial Security Force Rules, 2001, terminated the services of the petitioner, in terms of the following order:-