M.R. MANU Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the removal of the petitioner from service, he has approached this Court.

(2.) The petitioner was working as a Constable in the Central Reserve Police Force with CRPF No.0552421173Ct.GD in F/96 BN. He was charged for an act of misconduct punishable under Section 11(1) of CRPF Act on the ground that he had suppressed the fact that a criminal case was pending against him. Consequently, the petitioner was removed from service. The petitioner has exhausted all remedies as the revisional authority has upheld the finding of the original authority.

(3.) According to the petitioner, the criminal case against him was to substantiate a civil dispute by his neighbours and the case ended in an acquittal as no heinous crime was committed by him. According to him the punishment of removal from service is too harsh.