UNION OF INDIA Vs. PRADEEP MAJHI

JUDGEMENT

(1.) The challenge in the present writ appeal is to a judgment dated 30 th April, 2019 passed by the learned Single Judge allowing W.P.(C) No.17262 of 2012 filed by the Respondent seeking the quashing of the order dtd. 9/11/2010 issued under Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965 terminating his services. By the impugned order, the learned Single Judge has proceeded to set aside the above termination order, and directed that the Respondent be reinstated in service with consequential service and financial benefits.

(2.) While directing notice to issue in the present appeal on 18/2/2021 this Court stayed the impugned judgment.

(3.) The background facts are that after joining the Central Reserve Police Force (CRPF) as a Recruit (General Duty) on 18/4/2012 the Respondent underwent training. Thereafter, he was dispatched to the Recruit Training Center, CRPF, Avadi (Tamilnadu). In the meanwhile, the verification roll in Form No.25 filled up by the Respondent was sent to the District Magistrate, Sonepur, Odisha under information to the Superintendent of Police (SP), Sonepur for verification of his character and antecedents.