GUJJDI VARAPRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was selected for appointment as constable/GD in Central Industrial Security Force (hereinafter referred as 'CISF ') through Staff Selection Commission. After the appointment, the petitioner was directed to report his duty at Principal/ Deputy Inspector General CISF RTC Behror, post- Anantapura, District- Alwar, State- Rajasthan. The appointment of the petitioner was on probation for two years. At the time of appointment, the petitioner has submitted his attestation form on 26.09.2014. After receipt of the attestation form, the authorities have sent the same to the Collector and District Magistrate, Srikakulam District for verification of antecedent of the petitioner along with 19 other persons. The Collector and District Magistrate, Srikakulam District had submitted report vide NLDIS. 111/2015 C 4, dated January 2016 wherein it is mentioned that: