HANIF ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner. Also heard Mr. A. K.Dutta, learned CGSC, for Union of India.

(2.) This writ petition is filed assailing the order dtd. 20/11/2019 issued by the Commandant, 68 Bn, of Central Reserve Police Force (in short CRPF), whereby it was intimated that the service of the petitioner shall be terminated w.e.f. the date of expiry of one month from the date of receipt of the notice as per mandate of Sub Rule 1 of Rule 5 of Central Civil Services (Temporary Services) Rules, 1965. Further challenge is the order dtd. 24/12/2019, whereby the name of the petitioner was struck off from the Unit.

(3.) The petitioner was enrolled in the CRPF as Constable (General Duty) after a due selection process and by order dtd. 9/3/2004.