R. THIYAGARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer sought for herein is for issuance of a writ of certiorarified mandamus, to quash the order passed by the 5th respondent dtd. 17/3/2018 in its order No.3703/RTC(A)CISF/2nd (B)SI/EXE(LDCE)/Trg/2018/3800 and the consequential order of the 6th respondent in his order No.E-14014/CISF/RTC(A)/SI/Exe(LDCE)/ Trg/18/5875 dtd. 4/5/2018 in so far as the portion of the order relating to the backwages and to direct the respondents to pay backwages from 9/1/2012 to 28/3/2018 and to disburse the benefits as per the representation of the petitioner dtd. 23/4/2018 to the petitioner together with interest.

(2.) The petitioner joined in the Central Industrial Security Force [in short, CISF] as constable on 1/8/1999 at Chennai. Thereafter, he worked in various places till 2011. In the year 2011, there was a competitive examination for in-service candidates like the petitioner for the post of Sub-Inspector of Police in the same force and in the said competitive examination, which was written by the petitioner, he has become successful. Therefore, he was selected and appointed as SubInspector of Police by order dtd. 8/10/2011.

(3.) Subsequently, he was on training, however, during training, on 9/1/2012 he was terminated from service.