RAJENDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was working as a Sub Inspector in the Central Reserve Police Force (for short 'CRPF'), was dismissed from service on 19.9.1991 by the disciplinary authority. Aggrieved by that order the petitioner filed an appeal before the Inspector General, North Sector,CRPF. The same was also dismissed on 16.12.1991. The petitioner aggrieved by these two orders has now preferred this writ petition with the prayer that the respondents be directed to reinstate him with full back wages and allowances and continuity of service with seniority and other benefits from the date of dismissal.

(2.) Brief facts necessary to dispose of this petition are recapitulated as under:-

(3.) While he was on deputation on 11.6.1989 one Mrs. Raj Dulari Kad, an Indian national came to Indira Gandhi International Airport at departure side as she was going to Canada by the British Airways flight. She reported for immigration check at the counter manned by the petitioner for getting clearance to board the flight.