PATNAM NARESH Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) The petitioner is aggrieved by the proceedings order dtd. 8/4/2011, whereby the appeal preferred by the petitioner against the orders of termination was rejected. The petitioner was terminated vide orders dtd. 7/2/2011 passed by the Commandant of CISF.

(2.) The petitioner was initially appointed as Constable on 27/7/2010 and he was on probation for a period of two years. Soon after completing six and half months of training the 2nd respondent issued proceedings dtd. 7/2/2011 terminating the petitioner from services.

(3.) The petitioner preferred an appeal before the Appellate Authority and the Appellate Authority rejected the Appeal.