SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has assailed the order dated 2nd June, 2011 terminating his service as a Constable/driver with the Central Reserve Police Force and the order dated 18th August, 2011 passed by the respondent no.4 rejecting the petitioner's revision petition.

(2.) The facts giving rise to the instant writ petition are in a narrow compass and largely undisputed. The petitioner was issued a driving licence on the 17th November, 2008 which bore no.83920/Mth by the District Transport Office, Thoubal, Manipur which was valid for the period from 17th November, 2008 to 16th November, 2011.

(3.) It appears that the petitioner thereafter applied for a licence from the Haryana Transport Authority inasmuch as he was residing in the state of Haryana on the 30th June, 2009. The petitioner was issued a new driving licence by the Haryana Transport Authorities which bore the number 1591/C-2/09 with the validity period upto 10th November, 2011. It needs to be borne in mind that this new driving licence was issued on the basis of the driving licence bearing no.83920/Mth issued by the District Transport Office, Thoubal, Manipur.