RAVI SHANKER SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) AT the request of learned counsel for the parties, petition is taken up for final disposal.

(3.) THE petitioner was appointed as a Constable in the CRPF on 15. 3. 1988. The petitioner was posted at Nizamabad, Andhra Pradesh when disciplinary proceedings were initiated against the petitioner by issuance of a memorandum dated 2. 12. 2001. The petitioner is alleged to have quarreled with the two Head constables on 24. 01. 2001 and 26. 01. 2001 and further on 26. 10. 2001 is alleged to have willfully fired a round in the air from his service weapon.