HC GD OMKAR SINGH Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) , J.

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

(3.) THE petitioner further submitted that thereafter the matter was taken over by the Commandant 69 Bn., CRPF and a departmental enquiry was conducted. THE charge against the petitioner was that he committed a grave misconduct in his capacity as a member of the force and overlooked laid down instructions and therefore affected the discipline of the force. A departmental enquiry was conducted and the charges made against the petitioner were found to be made out and thus, the disciplinary authority, after complying with the due procedure, had imposed the penalty of compulsory retirement with effect from 6th March, 2011.