ABHAY KUMAR SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is too petty a matter that the Union of India or, for that matter, the Central Reserve Police Force should take issues with a constable who has already been recruited and has been given training to unsuit him on a qualification which was not indicated to him at the time when he applied for a job.

(2.) THERE is no allegation against the constable.

(3.) IT needs to be said straightaway that this constable virtually lost his job as fresh as he had been recruited and virtually at the close of his training on the ground that he had not passed his minimum matriculation examination with English. Virtually a new condition was being indicated to the constable.