UDAY CHANDRA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE order dated 24th November, 2008 issued by the Deputy inspector General of Police, Group-C, Central Reserve Police Force, durgapur terminating forthwith the service of the petitioner under the proviso to Rule 5 (1) of the Central Civil Services (Temporary Service)Rules, 1965 is the subject-matter of challenge in this petition.

(2.) SINCE the impugned order did not record any reason in support of the action taken, I had by my order dated 13th March, 2009 directed mr. Bhattacharya, learned Counsel for the respondents to place the records relevant to termination of the petitioner's service.

(3.) THE records (not in original but photocopies thereof) have since been placed for my consideration. Mr. Dhar, learned Counsel for the petitioner has been given inspection thereof. He has not questioned the genuineness of the copy of the documents produced.