CHANDRA HANSH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, challenging the order of termination dtd. 13/8/2012, being annexure P-5 to the present writ petition.

(2.) The petitioner claims that he belongs to Other Backward Classes (OBC) and his family belongs to Aahir by caste.

(3.) It is the petitioner's case that after he was finally selected for the post of Constable in Railway Protection Special Force (RPSF) and after successful completion of his initial training he was finally appointed as a member of the RPSF and was posted at 4th Battalion, RPSF, New Jalpaiguri. The said appointment to the post of Constable in RPSP was reserved for OBC category. The petitioner contends that in support of his status he had produced one certificate dtd. 24/7/2007 bearing serial no. 8735 issued by the Tahasildar Allahabad (U.P.), at the time of his appointment.