G.S.Singhvi, J. - (1.) Petitioner has challenged the legality of the order dated 3.9.1991 issued by the Deputy Inspector General of Police, C.R.P.F., Ajmer, whereby he was served with one months' notice of termination of his service.
(2.) In brief. the facts of the case are that the petitioner submitted an application for recruitment on the post of Assistant Sub Inspector/Clerk in Central Reserve Police Force (For short, to be referred as CRPF). The posts were advertised in the year 1991 itself. Petitioner appeared for examination and interview held by the respondents in the month of June, 1991 at New Delhi. On being declared successful, the petitioner was asked to undergo training and he undertook training at Gandhi Nagar (Gujrat) between 1.7.1991 and 31.8.1991. After successful completion of training, the petitioner was appointed as Assistant Sub Inspector/Clerk by an order dated September 3,1991 issued by the Dy. Inspector General of Police, CRPF, Ajmer. However on that very day another order came to be issued, by which the petitioner has been served with a notice purporting to be termination of his service on expiry of one months' period. Petitioner made a representation on 17.9.1991 against the notice of termination of his service, but when he did not get any response from the respondents, he filed this writ petition.
(3.) Petitioner has assailed the order dated September 3,1991 (Annexure-5) on the ground that it has been passed in violation of the principles of natural justice. No opportunity of hearing was given to the petitioner before issuance of the said order. No notice was given to him about the proposed action of termination of his service.;