- (1.) Heard learned counsel for the parties through V.C.
(2.) The instant application has been preferred by the petitioner for quashing the termination Order No. V- 15014/CISF/BARC-TAPS/DISC/07/854 dated 01.03.2007 (Annexure-3) passed by the Commandant, CISF, BARC-TAPS, Tarapur, District-Thane, Maharashtra (Respondent No.5) and also for a direction upon the respondents to re-instate the petitioner under them with all consequential benefits including full back wages payable to the petitioner.
(3.) The case of the petitioner is that on 15.11.2005, he appeared for recruitment on the post of Constable/GD in CISF and successfully cleared all the tests for recruitment and pursuant thereto an appointment letter for the post of Constable/GD in CISF was issued and accordingly, the petitioner joined his service on 18.03.2006 under the respondents. The further case of the petitioner is that when the petitioner was on probation period of two years, his services was abruptly terminated vide Order No.V- 15014/CISF/BARC-TAPS/DISC/07/854 dated 01.03.2007 which was served to the petitioner on 02.03.2007. Thereafter, an F.I.R being B.S. City P.S. Case No. 160/2007 dated 25.04.2007 for the offences under Sections 468,469,419, 420, 120B of IPC was also lodged against the petitioner. The further case of the petitioner is that during pendency of this writ petition, after a full-fledged trial, the petitioner has been acquitted in the aforesaid criminal case vide judgment dated 11.04.2017 passed in G.R. Case No. 555/2007 (Tr. No. 938/2017) by the learned A.C.J.M, Bokaro.;