DEBABRATA SHIT Vs. UNION OF INDIA THROUGH THE INSPECTOR GENERAL OF POLICE, B/S, CENTRAL RESERVE POLICE FORCE, PATNA

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner as well as the Learned Counsel for the respondents and perused the papers.

(2.) With the consent of the Learned Counsel for the parties, the matter is taken up for final disposal.

(3.) Petitioner by way of filing the present writ petition under Article 226 of the Constitution of India has prayed for issuance of appropriate writ/order/direction for quashing of the office order No. R-II-1(a)/2006-118-ESTT-III dated 4.4.2006 issued by the respondent-authorities, whereby the service of the petitioner was terminated under Rule 5(1) (a) of the Central Civil Services (Temporary Services) Rules, 1965. It is further prayed that petitioner may be reinstated with consequential benefits.