MUJEEB ALAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) AND ORDER (Oral) - Heard Mr. R. Mazumdar, the learned counsel appearing for the petitioner. The respondents are represented by Mr. C.K.S. Baruah, the learned Central Govt. counsel.

(2.) The matter relates to termination of the petitioner, who was recruited as a Constable (GD), CRPF following the selection made on 21.02.2010. The new recruits were required to report to the DIG of Police, Group Centre, CRPF, to accept the offer of appointment and after the selectee duly reported on 07.04.2010, he was appointed in the CRPF and was allotted the Force No.105130116.

(3.) After the recruitment, the petitioner along with other recruits were deputed for training to the Regional Training Centre (RTC), CRPF, Peringome and the petitioner reported at the training centre on 11.09.2010. While undergoing training, the petitioner fell ill and when the RTC Hospital was unable to cure the Constable, on 01.10.2010, he was referred to the Medical College, Peringome, under the escort of a Head Constable. When he reached the Medical College Hospital, the petitioner's condition deteriorated and then he tell unconscious and at that point, the escorting Head Constable Chamanlal, deserted him.