ARINDAM LODH,J. - (1.)Heard Mr. Kohinoor N. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. H. Deb, learned Asstt. S.G. appearing for the respondents-Union of India.
(2.)By way of filing this writ petition, the petitioner has prayed for quashing the order dated 24.11.2015 (Annexure-4 to the writ petition), passed by the Commandant, 66 Bn. CRPF, keeping in mind the judgment and order dated 17.08.2015, passed by the Division Bench of this Court in WP(C) No.88 of 2008, titled as Binoy Kumar Thakur v. Union of India and Ors.
(3.)The facts, in brief are that:
The petitioner was appointed to the post of Constable (CT/GD) under the respondents vide order dated 20.07.2004 through a proper selection process. After being appointed, the petitioner was sent for training, and on successful completion he was posted at 66 Bn. CRPF, Kumarghat, North Tripura where he was rendering his service most diligently and efficiently. Suddenly, he received a notice of termination vide No.D.V-2/06-66-EC-II dated 21.02.2006 issued under Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965 on the allegation that he had suppressed a material fact that at the time of filling up of Attestation Form a criminal case was pending against him which he did not disclose.

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