YASHWANT YADAV Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for quashing the orders dated 09.03.2005, 29.12.2005 and that of March, 2007 passed by the respondent Nos. 4, 5 and 2 respectively.

(2.) The facts admitted between the parties are that the petitioner was appointed as Constable in the Central Reserve Police Force on 07.07.2004 and underwent training from 01.08.2004 to 09.03.2005. On 09.03.2005 his services were terminated. Against the said order of termination, the petitioner preferred an appeal which was dismissed by the Inspector General of Police, Special Sector C.R.P.F, Old Secretariat, New Delhi 54. vide order dated 29.12.2005 which has been affirmed in revision by the Director General, respondent No. 2, by his order passed in March, 2007. This order does not contain the specific date on which has been passed.

(3.) A perusal of the order passed by the Director General reveals that the services of the petitioner have been terminated on account of his having furnished incorrect information in Column No. 12 (a) and (b) of the Verification Roll. In the said column, the petitioner was required to state as to whether any criminal case was pending against him. The petitioner had failed to indicate that a criminal case was pending against him. On verification, it was discovered and reported by the District Magistrate, Azamgarh, that Case No. 37 of 2002 under Sections 323, 324, 325/34 and 504 I.P.C. was pending against the petitioner since 5.5.2002 and as such his services were terminated invoking Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965.