GAURI SHANKAR Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Petitioner claims to have been recruited on the post of Constable in the year 1994 by respondent No.1-Central Reserve Police Force (henceforth referred to as the CRPF) through respondent No.2/ Union of India, which is under the aegis of Ministry of Home Affairs. The role of petitioner has been to assist the States / Territories in carrying out policing operations for maintaining the rule of law and public order in the country and to assist in counter-insurgency operations.

(2.) According to petitioner, on 17/3/2003, an argument erupted between the petitioner and his superiors in relation to a training exercise undertaken by petitioner, subsequent to which he was suspended from service on the said day, followed by an enquiry and further, dismissal from service on 20/8/2003 from respondent No.1/CRPF. The appeal preferred by the petitioner against the aforesaid dismissal order dtd. 20/8/2003 was rejected by the appellate authority on 24/12/2003. Even the revision preferred against the aforesaid rejection order dtd. 24/12/2003, also stood dismissed on 12/5/2004 by the competent authority of respondent No.1/CRPF.

(3.) Petitioner further claims to have invoked writ jurisdiction of the Allahabad High Court against the aforesaid order dtd. 12/5/2004 which stood dismissed lacking territorial jurisdiction. Thereafter, petitioner invoked writ jurisdiction of this Court against the dismissal orders dtd. 20/8/2003, 24/12/2003 and 12/5/2004 (in W.P. (C) No. 13526/2006), which stood dismissed as withdrawn on 17/3/2016 with liberty to the petitioner to file a representation before the competent authority for grant of compassionate allowance etc. and further direction to respondent No.1 to consider petitioners representation as per law.