PRAKASH KUMAR DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner who is a Deputy Commandant in the Central Reserve Police Force ('CRPF') has filed this petition seeking the quashing of an order dated 16th October, 2018 removing him from service.

(2.) The background facts are that the Petitioner was appointed as an Assistant Commandant in the CRPF on 15th August, 1986. On completion of his Specialised Training under the Research Analysis Wing, he re-joined his Battalion in March, 1988.

(3.) On 6th September, 1989 the Respondents issued a charge sheet in which two Articles of Charge were framed against the Petitioner, which read as under: