SULTAN SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) In this O.A., a challenge has been made to an order passed by the respondents on 30.01.2004 terminating the services of the applicant under Rule 5 of the CCS (Temporary Service) Rules, 1965 as well as an order dated 19.6.2004 whereby representation preferred against the termination has been rejected.

(3.) THE brief background, leading to filling up the forms, shows that though on a complaint by one Sh. Ashok Kumar an FIR No. 82/2001 was registered on 18.4.2001 against one Kappu and Malkhan. On a detailed investigation by Police, a chargsheet has been filed before the Court of Competent Jurisdiction on 18.06.2001 which reflected that the allegations against the applicant could not be substantiated and the challan has not been put against the applicant for taking cognizance to be taken by the Magistrate under Section 190 of Cr. P.C. Rather name of the applicant was placed in Col.2 which reflects that the person, against whom if any evidence come forth, would be summoned in the trial as an accused.