JITENDRA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this writ petition a relief has been sought in the nature of certiorari quashing the impugned transfer order dated 30 -01 -1999 passed by the Respondent No. 3 as well as the order dated 07 -05 -1999 passed by the Respondent No. 4 and the order dated 21 -10 -1999 passed by the Respondent No. 5 (annexed as annexures Nos. 1, 2 and 3 respectively with this writ petition).

(2.) BRIEF facts giving rise to this petition are that the Petitioner was initially appointed on the post of constable in Central Reserve Police Force (C.R.P.F.) on 27 -04 -1084 and on completion of basic training he joined his services in 92 Battalion, Central Reserve Police Force, New Delhi. The Petitioner was thereafter promoted to the post of Lance Nayak in the year 1994, but in the year 1998 all of a sudden a fact finding enquiry was ordered to be initiated against the Petitioner by the Respondent No. 3 and the Petitioner was placed under suspension. In the departmental enquiry, four charges were framed against the Petitioner.

(3.) THE enquiry officer thereafter submitted the report to the disciplinary authority i.e. Respondent No. 3 and the Respondent No. 3 dismissed the services of the Petitioner w.e.f. 19 -05 -1998.