EX CT CHOTU RAM Vs. UOI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) The petitioner was charged with the following offence:-

(3.) The disciplinary authority pursuant to the enquiry report imposed the punishment of dismissal from service upon the petitioner with effect from 27th March, 1999 by the order dated 27th March, 1999. An appeal preferred by the petitioner was dismissed on 1st June, 1999 by the DIGP, CRPF, Hyderbad (AP) who held that there was sufficient evidence to substantiate the charge against the petitioner. The evidence showed that the Const. Sakal Dev had sustained injuries and there was bleeding from his head when he reported to the hospital. Consequently the appellate authority upheld the punishment of dismissal. This was carried in revision and by the order 14th December, 1999 the petitioner's revision petition was dismissed by giving a reasoned and well considered order. The petitioner sought to take this matter further by preferring a petition dated 25th January, 2000 under Rule 30 of the CRPF Rules to the Director General, CRPF even though the said petition was not maintainable nevertheless Director General, CRPF dismissed the petitioner's petition dated 25th January, 2000.