OMKAR SINGH Vs. DIRECTOR GENERAL, CRPF AND ORS

JUDGEMENT

(1.) The petitioner has sought directions to the respondents to decide the statutory petition filed by the petitioner under Rule 29 of the CRPF Rules.

(2.) The petitioner has disclosed that he was enlisted in the Central Reserve Police Force as a Constable on 17th May, 1991 and that he had been posted to different Battalions at different places. The petitioner was, thereafter, promoted as Head Constable on 3rd August, 2010. The petitioner has also disclosed that he went to the Group Centre, Rampur for depositing ammunition/collection of smoke tender to be handed over to GC Imphal which was a party of six personnel headed by Sub Inspector GM Pradhan. The petitioner further stated that after returning he had gone to a nearby place for taking out money from the ATM, from where he had withdrawn Rs.5000/-. On his way back he had a cup of tea from a shop and felt giddy and, thereafter, the petitioner found himself in a hospital.

(3.) The petitioner alleged that although no offence was committed by him, however, 2 FIRs were registered against him by Sh.T.M.Paite, Deputy Commandant, Officer Commanding, TC CRPF, Dimapur. In one of the FIRs the petitioner was acquitted by order of JM, 1st Class, DMR Court.