(1.) The petitioner has invoked the writ jurisdiction of this court to challenge the order, Annexure P.3, of his discharge from Indo-Tibetan Border Police under Rule 22 of the Indo-Tibetan Border Police Force Rules, 1994 (for short the Rules).
(2.) Brief facts leading to the filing of the writ petition are, that the petitioner was recruited as constable in IV Battalion, Indo-Tibetan Border, Police in pursuance to advertisement dated 23.9.1996. The petitioner after medical examination was recruited as constable in the Pay Scale of Rs. 925-15-900-EB/20/1200 per month including other benefits given by the Central Government. The appointment was on ad-hoc basis.
(3.) On 17.3.1997, the petitioner was issued a notice to show cause regarding concealment of his conviction in a case under sections 3/6 of the Rajasthan School Education in which the petitioner after conviction was released on probation vide order dated 15.2.1996.