DINESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 assails the order dated 20-8-2008 (Annexure P-1) by which the services of petitioner on the post of Constable (GD) in Central Reserve Police Force (CRPF of Brevity) have been dispensed with after giving one month's notice.

(2.) Admittedly, the order impugned does not assign any reason and therefore, order is simplicitor in nature, discharging the services of a probationer without casting any stigma.

(3.) The State filed a return revealing the reason of petitioner having concealed registration of criminal offence and pendency of prosecution against him which later culminated into judgment of acquittal by compounding by order dated 21.02.2005.