Sudhir Agarwal, J. - (1.) Heard Sri Prakash Giri, learned counsel for the petitioner and Sri A.K. Rai appearing for respondents.
(2.) The writ petition is directed against the order dated 13th December, 2003 passed by Commandant 145 Battalion Central Reserve Police Force, Nagpur, Maharashtra terminating the service of the petitioner in exercise of power under Rule 5(1) of Central Civil Services (Temporary Service) Rules, 1965 (hereinafter referred to as '1965 Rules'). It is stated that the petitioner was appointed on the post of constable on 19.4.03 and during the course of training, a show cause notice was issued on 14.11.2003 and thereafter without any further notice, by means of impugned order, he has been terminated w.e.f. 13th December, 2003.
(3.) The respondents have filed counter affidavit wherein it is stated that during the period of training, the performance of the petitioner was not found satisfactory and therefore he was terminated in accordance with rules.;