GAYA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners were recruited as Assistant Sub Inspector [Executive] in the Central Industrial Security Force. THEy underwent selection process and they were successful and thereafter, they were appointed by the orders dated 16.08.2011 as Assistant Sub Inspector.

(2.) WHILE so, they were terminated by the orders dated 19.10.2011 by the fifth respondent invoking Rule 25 of the Central Industrial Security Force Rules, 2001 (for brevity "the Rules").

(3.) ACCORDING to the petitioners, the orders of the Appellate Authority, dated 29.11.2011 make it very clear that the orders are punitive in character and the same were passed contrary to the procedure contemplated in Chapter X of the Rules.