UNION OF INDIA Vs. SUKHEN CHANDRA DAS

JUDGEMENT

(1.) HEARD Mr. K. Bhattacharjee, learned Assistant S. G. for the appellants and Mr. S. Talapatra, learned senior counsel for the respondent/ writ petitioner.

(2.) THIS writ appeal has been preferred against the judgment and order dated 1. 8. 2001 passed by the learned Single Judge in Civil Rule No. 139 of 1996.

(3.) THE writ petitioner, respondent herein while working as a constable in Central Reserve Police Force, was terminated from service in reference to sub-rule (1) of Rule 5 of CCS (Temporary Service) Rules, 1965, in short called Rules, 1965. The termination order purported to have been passed as an order simplicitor in view of the facts and circumstances that misconduct was committed by the petitioner by wilfully suppressing the material fact that a criminal case was pending against him.