- (1.) PRAFULLA C. Pant, J. By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought writ in the nature of certiorari quashing the notice dated 13-6-2001 (Annexure-1), whereby the services of the petitioner have been terminated under Rule 16 of the Central Reserve Police Force Rules, 1955 read with sub-rule (1) of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965 [hereinafter referred as CCS (CCA) Rules].
(2.) I heard learned Counsel for the parties and perused the affidavit, counter-affidavit and rejoinder affidavit filed by the parties. Brief facts of the case, as narrated in the writ petition, are that the petitioner was appointed as Constable/orderly (No. 0070357) by the respondent No. 3, vide order dated 9-11- 2000 (Annexure 2) in terms of Rule 16 of the Central Reserve Police Force Rules, 1955 (hereinafter referred as CRPF Rules ). Before that, the petitioner went through various tests and examinations conducted by the respondents and was found medically fit for appointment on the said post. During the period of training, the petitioner was withdrawn from the training on the ground that he was short in height and medically unfit, for the said post. The minimum height required for the Constables is 5 feet 7 inches (170 cms.) with relaxation of 2 inches for the persons having martial traditions such as Gorkhas, Garhwalis, Kumaonese, Dogras and Marathas. Challenging the order of termination from the service, on the ground that the same is passed in violation of principles of natural justice, this writ petition has been filed. In the counter-affidavit filed on behalf of the respondents it is admitted that the petitioner was appointed as Constable/orderly (No. 0070357) in November, 2000. However, defending the impugned order of termination, it is stated in the counter-affidavit that the selection of the petitioner was provisional. After he joined the duties it was noticed that he was short in height than the minimum required for the post. In Paragraph 10 of the counter-affidavit, it has been stated that at the time of appointment, Unit Medical Officer erroneously declared the petitioner medically fit. On noticing the short height of the petitioner, a Board of three Medical Officers headed by Chief Medical Officer (S. G.) was constituted and it was found that the petitioner is short by 1. 2 cms. in height. Since, the petitioner was temporary Government servant and covered by CCS (CCA) Rules read with Rule 16 framed under the Central Reserve Police Force Act and Rules, his services were terminated vide impugned notice (Annexure-1 ). Lastly, it is stated in the counter-affidavit that the writ petition is not maintainable, as the petitioner had an efficacious remedy available to him under the Central Administrative Tribunal Act, 1985.
(3.) BEFORE further discussions, it is pertinent to mention here, the relevant rules applicable to the present case. Clauses (b), (bb) and (c) of Rule 11 of the Central Reserve Police Force Rules, 1955, quoted in writ petition is being reproduced below: "11. Enlistment Standard.- (a ). . . . . . . (b) The minimum standard laid down in sub-rule (a) in so far as it relates to height may be relaxed from 5'-7" to 5'-5" in the case of people having martial traditions such as Gorkhas, Garhwalis, Kumaonese, Dogras and Marathas. (bb) The minimum standard laid down in sub-rule (a) may be relaxed: (i) in so far as it relates to height, from 5-7" to 5'-4". (ii) in so far as it relates to Chest measurement from 31-1/2" to 30" expanded 32" for Adivasis. (c) The minimum standard laid down in sub-rule (a) in so far as it relates to height may be relaxed from 5'-7" to 5'-4" in case of (person) who have attained the age of eighteen years but not have attained twenty years. " Clauses (3) (a) and (4) of Rule 16 of the Central Reserve Police Force Rules, 1955, reads as under: "16. Period of Service.- (3) (a) All members of the Force shall be enrolled for a period of three years. During this period of engagement, they shall be liable to discharge at any time on one month's notice by the Appointing Authority. At the end of this those not given substantive status shall be considered for quasi-permanency under the provisions of the Central Civil Service (Temporary, Service) Rules, 1965. (4) Those not declared quasi-permanent under the said Rules shall be continued as temporary Government employees unless they claim discharge as per Schedule to the Act. Those who are temporary shall be liable to discharge on one month's notice and those who arc quasi-permanent shall be liable to discharge on three month's notice in accordance with the said Rules, as amended from time to time. " The petitioner, being an employee of Central Government had alternative and efficacious remedy under the Central Administrative Tribunal Act, 1985 and objection raised in Paragraph 20 of the counter- affidavit in this regard has been replied in the rejoinder affidavit with the words - that the contents made in Paragraphs 20 and 21 of the counter-affidavit need no comments. As such, in the circumstances, the petition is not maintainable for the relief directly sought under Article 226 of the Constitution of India.;