RAKESH BASTWAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Shri Clerk, learned counsel appearing for the petitioner seeks permission to delete respondent No.5, as he does not press prayer 33(e). Orders accordingly.

(2.) The petitioner, who happen to be a member of Central Industrial Security Force (hereafter referred to as "CISF" for the sake of brevity), was working as Constable and whose services came to be terminated, has approached this Court by way of this petition, challenging the order dated 14.04.2009 removing him from service passed by respondent No.4 and order dated 24.06.2009 passed by respondent No.3 and order dated 30.09.2009 passed by respondent No.2, rejecting the appeal and revision of the petitioner against his termination on the ground that the order of termination of appellate authority and revisional authority confirmation thereof is not in consonance with law and it was vitiated on account of total non-application of mind and in violation of principle of natural justice and hence it is in violation of Articles 14 and 21 of the Constitution of India.

(3.) Facts, as could be seen from the memo of petition would indicate that the petitioner joined CISF as Constable on 31.03.1996. The petitioner put up his continuous service till 14.04.2009, when his removal order came to be passed by the authority pursuant to an inquiry in respect of the charges levelled against him.