AKSHAY BABULAL CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is filed challenging the orders dated 19.07.2016 / 23.05.2017 passed by the Director General of Police, CRPF and order dated 23.02.2017 passed by the Inspector General of Police, Western Sector, CRPF and order dated 23.02.2016 passed by the Deputy Inspector of Police, CRPF, Group Sector, Gandhinagar. These orders were pertaining to the dismissal of the petitioner and the petitioner has prayed for reinstatement.

(2.) In this petition, the petitioner has prayed as under :-

(3.) The facts in brief necessary for the present petition are :- a) That the petitioner was appointed as Constable