Bharati Sapru, J. - (1.) Heard learned Counsel for the petitioner and Shri K.C. Sinha, learned Counsel for the respondents No. 1, 2, 3 and 4.
(2.) The present petition has been filed by the petitioner seeking a writ of certiorari to quash the order dated 10.10.03, the order dated 22.5.04 and 29.9.04 passed by the respondent Nos. 2, 3 and 4. The order-dated 10.10.03 was passed by the respondent No. 4. By this order, the services of the petitioner were brought to an end invoking the provisions of Section 11(1) of the Central Reserve Police Force Act, 1947 read with Rule 27 of the Central Reserve Police Force Rules, 1955. The second order under challenge is the order dated 22.5.04 which was passed by the appellate authority in the appeal filed by the petitioner and the third order is the order dated 29.9.04 passed by the respondent No. 2 in the revision filed by the petitioner, all confirming the order of termination against the petitioner.
(3.) The facts of this case are that the petitioner was appointed on the post of Water Man in the C.R.P.F. on 7.11.02. The petitioner was sent for training and having completed his training was also given a posting at Allahabad in March, 2003.;