SHIVMUNI RAM Vs. CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) By way of this Appeal, the appellant-original petitioner has challenged the judgment dated 5.10.2010 passed by the learned Single Judge in Special Civil Application No. 13094 of 2010 whereby the learned Single Judge has upheld the order of compulsory retirement of the petitioner passed vide order dated 4.10.2010.

(2.) The petitioner, a member of CISF, is before this Court challenging order dated 01.10.2010, whereby he is compulsorily retired from service. The petitioner has prayed that order dated 01.10.2010 be quashed and set aside and he be ordered to be reinstated on the post of Head Constable with consequential benefits.

(3.) Learned Advocate for the petitioner vehemently submitted that the petitioner had been representing to the authorities from time to time against his Confidential Reports. One such representation is placed at Annexure-C, page No.31. It is dated 25.04.2007.