- (1.) Leave granted. Having considered the matter, we find that the termination ordered by the appropriate authority, i.e., the Commandant, Central Reserve Police Force, does not comply with the basic requirements of reasonableness. The termination letter does not cite any reason, whatsoever, for terminating the services of the respondent. We decline to go into the reasons sought to be supplied by a counter affidavit (See: Commissioner of Police, Bombay vs. Gordhandas Bhanji and, 1952 AIR(SC) 16 Mohinder Singh Gill and Anr. Vs. The Chief Election Commissioner, New Delhi, & Ors., 1978 AIR(SC) 851
(2.) In the circumstances, it is difficult to approve the termination. However, Shri R. Balasubramanian, learned counsel for the appellants pointed out a decision of this Court in C.A. Nos. 9032-9033 of 2014, Vs. Union of India & Ors., wherein this Court compensated the similarly situated employee in monetary terms instead of reinstatement.
(3.) In the circumstances, we consider it appropriate in the interest of justice to close the matter by directing that the appellants shall pay compensation in a sum of Rs. 5,00,000/- (Rupees Five Lakhs) to the respondent within three months from today.;