MD PARVEJ ALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks setting aside of Memorandum dtd. 9/8/2023 whereby a departmental inquiry has been initiated against him.

(2.) Petitioner joined as Constable/GD in Central Reserve Police Force (CRPF) on 1/12/2006. He claims to have rendered unblemished service in CRPF for almost about 17 years with utmost dedication, sincerity and integrity and was even honored with several distinguished awards and commendations.

(3.) According to petitioner, he was implicated in a false case and FIR No.170/2000 was registered against him by PS Chhapra, District Muzzafar Nagar, UP on 14/7/2000 for commission of offences under Ss. 147/148/149/307 IPC. However, with the intervention of common relatives and friends and respectable persons of his village, both the parties agreed to settle the disputes.