COMMANDANT CENTRAL RESERVE POLICE FORCE Vs. P.YASIN

JUDGEMENT

(1.) This writ appeal is preferred by the appellants (CRPF), challenging the order of the learned single Judge made in W.P.No.704 of 2000 dated 26.6.2009, allowing the writ petition filed by the respondent herein, by setting aside the order of removal from service, and ordering reinstatement of the respondent with continuity of service, but without backwages.

(2.) The said writ petition was filed by the respondent herein challenging the order of the Deputy Inspector General of Police, CRPF, Avadi, Chennai, removing him by order dated 30.6.1999, which was confirmed in appeal by the Commandant, 19th Batallion, CRPF, Churachandpur, Manipur, by order dated 19.11.1999 and prayed to restore the respondent in CRPF service with all monetary benefits.

(3.) The brief facts necessary for disposal of this writ appeal are as follows: