- (1.) In the accompanied writ application, the petitioner has inter-alia prayed for quashing of the order dated 19.04.2011 and the order of the appellate authority dated 07.04.2012 pertaining to termination from services and the petitioner has further prayed for direction upon respondent to reinstate him as constable in the services.
(2.) The brief facts as disclosed in the writ application, is that the petitioner was appointed to the post of constable in Central Reserve Police Force, Government of India and joined the services on 03.06.2010. Thereafter, the petitioner completed six months of rigorous training. The petitioner proceeded on authorized leave to his native place where he fell sick for which intimation was sent to the learned Principal, Sri Nagar (J & K). The respondents without giving an opportunity of explaining his conduct took the extreme step of removing the services under Sub rule (1) of Rule-5 of Central Civil Services (Temporary Service) Rules, 1965 vide order dated 19th April, 2011. Being aggrieved by the order, the petitioner preferred an appeal before the appellate authority & Director General of C.R.P.F. and the Appellate Authority has rejected the appeal vide order dated 07.04.2012.
(3.) Being aggrieved by the order of the disciplinary authority as well as appellate authority, the petitioner left with no other alternative, for efficacious and speedy remedy, has approached this Court invoking extra-ordinary jurisdiction under Article 226 of the Constitution of India for redressal of his grievances.;