TEK CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner, a Constable of the Central Reserve Police Force (CRPF) has challenged an order dated 16.06.2014 of the Disciplinary Authority, whereby the petitioner was removed from service, the order dated 05.12.2014 of the Appellate Authority, whereby the appeal of the petitioner against the aforesaid order of removal was dismissed, and an order dated 22.04.2015 of the Revisional Authority, whereby the Revisional application of the petitioner was dismissed.

(2.) The petitioner was appointed a constable in the CRPF on 10.06.2006. According to the petitioner he had got married in 2004, about two years before he joined service.

(3.) After completing his basic training, the petitioner was posted at: