DHARMENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner assails his termination order from the post of Constable in the Central Industrial Security Force ( for brevity, 'CISF') vide Annexure P -2 dated 09.09.2010.

(2.) LEARNED counsel for the rival parties are heard.

(3.) THE factual matrix involved in the present case are that the petitioner after due selection was appointed as Constable vide order dated 22.07.2009 on probation for a period of two years.