AJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein seeks quashing of order dated 24.02.2012 (Annexure P-2) giving him notice for termination of services during his probation period, order dated 10.04.2012 (Annexure P-4) terminating his services and order dated 07.01.2013 (Annexure P-5) dismissing his appeal with a further prayer to direct the respondents to re-instate him in service with consequential benefits.

(2.) Brief facts of the case are that petitioner was enlisted in CRPF as a Constable/Bulgar in December 2010. He was issued character certificate dated 21.03.2011 (Annexure P-1) by the Office of District Magistrate stating that he was of reputable character and have no antecedents which render him unfit for Government employment. FIR No. 142 dated 14.08.2010 under Sections 148, 149, 323, 324, 325, 326, 452 and 506 of Indian Penal Code was registered against the petitioner and this was intimated by the report of District Magistrate dated 24.08.2011 (Annexure R-2) and by Superintendent of Police dated 06.02.2012 (Annexure R-3).

(3.) Vide instructions dated 01.02.2012 (Annexure P-9), the Ministry of Home Affairs formulated a policy laying the guidelines for considering cases of candidates for appointment in Central Armed Police Forces against whom criminal cases are pending at the time of recruitment. The policy lays various parameters and states in first proviso to Para 2 as follows: