MOHD. MAHROOF Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant petition filed under Article 226 of the Constitution of India has implored for the following reliefs:

(2.) The facts under the cover of which the aforesaid reliefs have been prayed for by the petitioner are that in the month of February, 1998, the petitioner being a surrendered militant came to be recruited as Constable "General Duty" (GD) in the Central Reserve Police Force (for short the CRPF") by way of rehabilitation policy issued by the respondent 1.

(3.) It is being stated that the petitioner prior to his appointment have had passed 8th class examination from the "Public Education Trust Model School Ari, Poonch" and had also submitted 9th pass certificate, though, same was not relevant at the time of his appointment.