- (1.) GRIEVANCE of the petitioner relates to alleged illegality committed by the respondent authority by terminating his service as reflected from the order of termination dated October 15th, 2008. The said order reads as follows: - "in pursuance of the Proviso to sub-rule (1) of Rule 5 of the central Civil Services (Temporary Service) Rules, 1965, I. Shri r. P. Pandey, Addl. DIGP, hereby terminate forthwith the services of no. 035100677 RT/gd Sankar Chowdhury and direct that he shall be entitled to claim a sum equivalent to the amount of his pay plus allowances for the period of notice at the same rates at which he was drawing them immediately before the termination of his service, or, as the case may be, for the period by which such notice falls short of one month. "
(2.) HEARD the learned Counsel for the petitioner who submits that the present case reflects conscious and consistent indifference, if not, hostility on the part of the respondent authority.
(3.) THE petitioner has approached this Court by filing an application under Article 226 of the Constitution being W. P. No. 21711 (W) of 2008 (A,s. T. No. 1401 of 2008 ). The said application was disposed of with a direction upon the respondent authority to consider the representation which was directed to be submitted within a specified time frame. The present case has a very strange background. The petitioner joined as a constable in CRPF as far back as in 2003. To his utter misfortune, after undergoing training for some time he fell sick. It is not in dispute that the concerned authority took all possible steps for his proper treatment. The petitioner unfortunately had to finally undergo Kidney Transplantation.;