KANHAIYA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ application of the petitioner, who is appellant herein, was dismissed on 22.4.2014. Aggrieved by the said dismissal, the Letters Patent Appeal has been preferred seeking setting aside the order of the learned Single Judge.

(2.) Appellant was appointed as a Constable in Central Reserve Police Force on 10.5.2006. While he was still on probation, his antecedents were verified on the basis of declaration made by him where a report was received that he was involved in a criminal case, the fact not declared. Subsequently, an explanation was sought to be given that it was a petty matter relating to dispute between two families, which led to filing of a false criminal case, which got compromised as well.

(3.) Since the appellant was on probation, due to the said mis-declaration, the respondent authorities in exercise of power under Rule 5 (1) of the Central Civil Services (Temporary Service) Rules, 1965, decided to terminate the service of the appellant forthwith and in lieu thereof he was paid a month's salary and allowances to which he was entitled. It was this decision, which was subject matter of challenge in the writ application.