K P SURESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed for quashing the order of termination dated 11.07.2006 passed by the fourth respondent in Office Order No.D.V-1/2006-East-2 and for consequential benefits.

(2.) The petitioner joined the Central Reserve Police Force as Sweeper (Safai Karmachur) under Central Reserve Police Force, Group Centre, Avadi, Chennai on the following terms and conditions:-

(3.) The petitioner was sent for basic training for a period of six months from 07.07.2004 to 30.11.2004 at New Delhi. He was transferred to 120 Battalion, deployed at Bandwar, Udaipur, Tripura on completion of training. The petitioner received a termination notice on 11.07.2006. This termination is being challenged by this instant writ petition stating that the petitioner has served Central Reserve Police Force for more than two years and regularization is automatic. He was not served with any show cause notice and therefore the termination order is bad in law. Counter has been filed by the respondents stating that the petitioner was involved in a criminal case No.126 of 2004 pertaining to Karambakkudi Police Station, Pudukottai District on 18.04.2004 under Section 147, 148, 324, 506 and 25(1) of Arms Act, and the pendency of the criminal case was not divulged in his application for appointment and that therefore his service were terminated after giving one month notice.