MITHLESH KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner, who was working on the post of a Lance Naik in the III Signal Battalion with the CRPF, has filed the present petition praying inter alia for quashing his dismissal order dated 04.07.1979, passed by the Deputy Director (Comns.), CRPF as also the orders dated 25.10.2010, 29.11.2010, 11.05.2010 passed by the Director General, CRPF, rejecting his appeal/revision petition.

(2.) The foundational facts of the case are as follows: -

(3.) In view of the aforesaid incident, a complaint under Sections 9 and 10 of the CRPF Act was registered against the agitators in the court of the Commandant, Group Centre -cum -Magistrate, New Delhi.