D SELVAKUMAR Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE writ petition has been filed seeking to quash the order of the second respondent in No. D. V. 5/93-Ec-I dated 27. 07. 1998 and consequently to direct the respondents to regularise the service of the petitioner for the period from 19. 11. 93 to 02. 08. 98.

(2.) THE petitioner joined in the Central Reserve Police Force as Constable on 04. 12. 1992 and was given the role No. 921162696. His services were terminated with effect from 18. 11. 1993 vide office der No. D. V. 5/93-EC-I dated 18. 11. 1983 in terms of sub-rule (1) of Rule 5 of C. C. S (Temporary) Services Rules. Challenging the order of termination, the petitioner has filed a writ petition in W. p. No. 1607 of 1994 which came to be dismissed on 11. 12. 1997. Aggrieved by the same, the petitioner has filed an appeal in W. A. No. 220 of 1998, which came to be disposed of on 01. 04. 1998 on the following terms:

(3.) CONSEQUENT to the order of the first Bench, the petitioner was examined by the Medical Board and found to be fit for employment. The second respondent, thereafter, issued a proceeding on 27. 07. 1998 vide No. D. V5/93-EC-I. The relevant portion reads as follows: