SURESH KUMAR Vs. U.O.I

JUDGEMENT

(1.) Petitioner, who was recruited as Constable in the respondent Force, was terminated from the service vide order dated 18.02.2011 issued by the Commandant, CISF Unit, MbPT Mumbai. The said order is taken note of: <FRM>JUDGEMENT_243_TLJ&K0_2012_1.html</FRM>

(2.) Being aggrieved of the said order, petitioner challenged the same in an appeal before the Inspector General/WS. The said appellate authority dismissed the appeal vide its order dated 05.05.2011 and maintained the termination order passed by the Commandant. At paragraph 3, of the writ petition, petitioner has pleaded that order was served on him at Kanachak, Jammu.

(3.) On notice, respondents have filed reply affidavit/objections.