SUNIL KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was serving as a Pay Clerk in the 103rd Battalion ('Bn') of the Rapid Action Force ('RAF'), Central Reserve Police Force ('CRPF') at the time of his dismissal from Service, has approached this Court under Article 226 of the Constitution of India, seeking the following reliefs:

(2.) The brief factual matrix, as stated in the petition, is that the petitioner was enrolled as an Assistant Sub-Inspector (Ministerial) ('ASI-M') in the CRPF on 27/8/1994 and served at various stations across the Country. In October, 2004, the petitioner was appointed as a Pay Clerk in the 103rd Bn, RAF, CRPF. While serving in the said post, the petitioner was suspended from 1/2/2006 to 1/5/2006, and a Departmental Inquiry was conducted against him on the basis of the Charge-Sheet dtd. 12/2/2006. However, vide the Order dtd. 30/9/2008, the petitioner was exonerated of the Charges against him.

(3.) Thereafter, pursuant to the Memorandum dtd. 24/4/2009, the petitioner was served with another Charge-Sheet, wherein, he was informed that a Departmental Inquiry was proposed to be held against him on the following six Charges:-