GURINDER SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In the instant writ petition, the petitioner has assailed the order dated 30.11.2015 vide Annexure P4.

(2.) The respondents have notified vacancies for the post of Constables (GD) in CAPFs and Rifleman (G.D.) in Assam Rifles, 2013 for the month of 2012. The petitioner is a candidate for the recruitment. He was selected and send for training on 11.10.2014. While he was undergoing training, on 30.11.2015 his selection has been cancelled vide office order dated 30.11.2015 with reference to the amended result. The petitioner was to complete the training on 29.01.2016.

(3.) The petitioner has questioned the validity of the office order dated 30.11.2015 (Annexure P4) on the ground that no notice has been given to the petitioner as required under Rule 16 of Central Reserve Police Force Rules, 1955 which provides that one month notice is required to be given before order of termination. It was further contended that para 10 of the advertisement provides for merit-cum-option in different CAPF for the State and further to divert the candidates from the surplus states to deficit states after accommodating all available candidates in such deficit states. An extract of para 10 reads as under:-