SANJAY KUMAR Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner herein was recruited as a Constable (Driver) in the Central Industrial Security Force (CISF). In a Departmental inquiry conducted against him for concealing the factum of his first marriage with Anjali on 09.12.2012 and entering into the second marriage with Meenu on 12.05.2013 during the life time of his first wife, he was found guilty of the charge levelled against him by the Department. Vide order dated 23.04.014, the Disciplinary Authority i.e. the Commandant, CISF, Unit FSTPP, Farakka had imposed a penalty of 'removal from service' on the petitioner.

(2.) The petitioner sought his statutory remedy against the order dated 23.04.2014 by filing an appeal which was dismissed by the Appellate Authority i.e. DIG, CISF vide order dated 21.08.2014 and the revision petition preferred by the petitioner also met the same fate.

(3.) The petitioner has invoked the writ jurisdiction of this Court with a prayer to quash the order dated 204.2014 passed by the Disciplinary Authority, order dated 21.08.2014 passed by the Appellate Authority as well order dated 28.04.2015 passed by the Revisional Authority and also to issue directions to the respondent/CISF to reinstate him.