Facts
The appellant was appointed as a Constable (General Duty) in the Sashastra Seema Bal (SSB) on 9 July 2015.
Source reference: pp. 2–5He completed 129 days of the mandatory training course before being relegated on medical grounds; he remained in a low medical category and did not qualify the course during probation.
Source reference: pp. 2–5The appointing authority terminated his service on 15 June 2019 under Rules 26 read with 18 of the Sashastra Seema Bal Rules, 2009, and the appellate authority upheld the termination on 5 December 2019.
Source reference: pp. 2–5The Single Judge dismissed his writ petition.
Source reference: no citationIssues
he should have received a second chance to complete training under the appointment terms
Source reference: no citationRule 27 should have been applied
Source reference: no citationthe matter should be remanded
Source reference: no citationLaw Applied
Rules 26 read with 18 of the Sashastra Seema Bal Rules, 2009
Source reference: pp. 2–5Rule 27
Source reference: no citationReasoning
Failure to complete mandatory training during probation justifies termination from uniformed service.
Source reference: no citationHolding
Failure to complete mandatory training during probation justifies termination from uniformed service.
Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Limitation Act, 19631
Original Court PDF
Arman Ahmad KhanvsThe Union of India
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