VINOD SINGH TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) BY this writ petition under Article 226 of the Constitution of India, petitioner seeks to challenge order of termination dated 18.10.2010 and order dismissing the statutory appeal dated 02.09.2011. Facts relevant and necessary for disposal of this writ petition are to the effect that the petitioner was selected provisionally for the post of Constable in Central Industrial Security Force (hereinafter referred to as CISF; Para Military Force) an Armed Force of Union of India. Letter of appointment dated 06.09.2008 was issued with a condition that he will be on probation for a period of two years subject to further extension of the period of probation. In special case, it is provided that in absence of specific order of confirmation or declaration of satisfactory completion of probation, member of Force shall be deemed to be on probation in terms of Rule 25 first proviso to rule 25, CISF Rule 2001 which reads as under: -

(3.) NO order as regards successful completion of probation by the petitioner has been passed by the respondents and, therefore, he continued on probation.