BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In terms of the last order Ms. Barkha Babbar, has handed over a copy of the original record of the present case which has been produced before us. We have heard learned counsel for the parties.

(2.) The instant writ petition has been filed by the petitioner assailing an order dated 9th February, 2010 passed by the Commandant -37 Battalion, CRPF, A.D.Nagar, Agartala, Tripura-the respondent No.2 whereby the petitioner has been compulsorily retired from service.

(3.) It is undisputed that the petitioner was appointed as a driver with effect from 8th July, 1991 by CRPF. It appears that there was an incident on 3 rd October 2009 in the Battalion in which after the Marker March, the petitioner started screaming and came and stood in front of Sh. Anil Kumar, Deputy Commandant (Motor Transport Officer) threatening him that the officer was misbehaving with the petitioner; that he would realise the petitioner's political influence and that he would have him set right in his village. Sub Inspector Umashankar Yadav, had intervened and explained to the petitioner that he must behave in a disciplined manner at which the petitioner threatened Sh.Umashankar Yadav that he would pump 35 rounds of his carbine. The petitioner is alleged to have behaved in an utmost indisciplined manner.