- (1.) The petitioner is aggrieved by the office order dated 22nd May, 2003 issued by the Additional Director, D.I.G. (A.D.M.) E/S, C.R.P.F., Kolkata whereby and whereunder the service of the petitioner was terminated by the said respondent in pursuance of the provisions of Rule 5(1) of the Central Civil Services (Temporary) Service Rules, 1965.
(2.) The petitioner was appointed to the post of Safai Karmachari by the respondent authorities. Admittedly, the name of the petitioner was sponsored by the Employment Exchange for appointment to the post of Safai Karmachari under the respondent authorities. The petitioner was asked to appear at the interview and the competent officer ultimately selected the petitioner for the said post of Safai Karmachari as a suitable candidate and appointment letter was also issued to the said petitioner for joining the said post of Safai Karmachari.
(3.) The petitioner joined the post of Safai Karmachari on 17th October, 2001 and discharged his due duties and responsibilities as Safai Karmachari till 22nd May, 2003 when the service of the petitioner was terminated by the respondent Additional Director, D.I.G., (A.D.M.) in terms of sub-rule (1) of Rule 5 of the Central Civil Services (Temporary) Service Rules, 1965.;