J. P. GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.24247/2021(for exemption)

(2.) The application is disposed of.

(3.) The petitioner, enrolled as a Constable in respondent Central Industrial Security Force (CISF), was removed from service on 21st November, 2000. The petitioner filed Writ-A No. 6726/2001 before the High Court of Judicature at Allahabad, but on 10th January, 2019 withdrew the same, stating that against the order dated 21st November, 2000 of his removal, he had alternative statutory remedy provided under Rule 49 of CISF Rules, 1969 and wanted to avail of the same. The writ petition was accordingly dismissed as withdrawn with liberty to avail of the remedy under Rule 49 supra. The petitioner, after waiting for nearly 4 months from withdrawal of the writ petition aforesaid, on 6th April, 2019 filed a revision petition under Rule 49 supra and which Revision Petition was rejected on 26th July, 2019. After waiting for another 4 months, the petitioner on 18th November, 2019 preferred a departmental appeal, which was also rejected on 25th June, 2020. After waiting for more than a year, this petition impugning the removal from service and rejection of the revision petition, is filed.