UNION OF INDIA Vs. SURESH KUMAR SINGH

JUDGEMENT

(1.) The appeal challenges the order dated 14th March 2011 passed by the learned Division Bench of the High Court at Patna, thereby dismissing the appeal filed by the present appellants, which was in turn filed challenging the order passed by the learned Single Judge of the said High Court dated 28th January 2010, thereby allowing the writ application filed by the respondent.

(2.) The departmental proceedings were initiated against the respondent on the basis of charges communicated to him in the office order dated 11th October 1999. The allegation was that the appellant allegedly asserted political pressure for cancellation of his transfer order and thereby committed misconduct under Section 11 (1) of CRPF Act, 1949.

(3.) It was further alleged that the respondent along with another Constable Satyendra Kumar Tiwari made a telephone call to the Senior CRPF Officers and Additional DIGP, Mokamaghat impersonating himself as a Member of Parliament, Lok Sabha for getting the transfer order cancelled.