UNION OF INDIA Vs. JAI SINGH MEENA

JUDGEMENT

(1.) This appeal is directed against the order dtd. 22/7/2019 passed in SBCWP No.15565/2012 passed by learned Single Judge, wherein, the writ petition filed by the respondent/petitioner has been allowed and the petitioner has been ordered to be reinstated in service. However, it has been ordered that he shall not be entitled for actual salary during interregnum period and the same shall be fixed notionally.

(2.) The petitioner was offered appointment on the post of Constable/Driver in CISF on 25/2/2011; on 5/3/2011, he submitted his attestation form and on 27/3/2011, the petitioner was appointed as Constable/Driver on temporary basis.

(3.) The attestation form submitted by the petitioner, at the time of appointment, was sent to District Magistrate, Jhunjhunu for character and antecedents verification.