BALBIR SINGH Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the representative of the Department.

(2.) CLAIMING to be born on October 08, 1950 and enrolled as a Constable (GD) in CRPF on August 12, 1969 the petitioner was served with a charge of memo on March 09, 2001 alleging against him that in the character certificate which he had submitted when he took employment and with respect to which character certificate, the department accepted the date of birth as indicated thereon, the petitioner interpolated the year of his birth by changing 1953 into 1950. It was alleged that the same was a serious offence.

(3.) POST enquiry, penalty of removal from service was inflicted upon the petitioner on January 14, 2002 which penalty of removal from service has attained finality and is not the subject matter of challenge in the instant writ petition.