DIWAKAR PRASAD TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Order dated 22.10.2001 is being assailed, whereby the services of the petitioner, a constable/GD in Central Reserve Police Force, has been terminated forthwith. The order is purportedly passed under Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965. Petitioner also assails the order dated 24.10.2001 whereby in pursuance to order dated 22.10.2001, petitioner's name has been struck of from the strength of Group Centre, CRPF, Shivpuri.

(2.) The appointment of the petitioner as constable/GD was in pursuant to the recruitment held between 10.6.2000 to 16.6.2000 which led to issuance of appointment order dated 20.6.2000, appointing the petitioner as constable/GD in grade Rs.3050-75-3950-80-4598. The petitioner reported for duty on 3.7.2000.

(3.) That, while posted at Group Centre, CRPF, Shivpuri services of the petitioner was terminated by impugned order. Since the order of termination did not disclose any reason leading to termination, petitioner filed an appeal which was also dismissed by the Inspector General of Police, by order dated 17.1.2002 which led the petitioner to file present writ petition calling in question the order of termination.