RAGHVENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of the parties, this Special Appeal is taken-up for final disposal. This appeal arises out of a judgment and order dated 4.1.95 passed by a learned Judge of this Court dismissing the writ petition No.7649 of 1979 of the writ petitioner/appellant.

(2.) Having heard learned counsel appearing for the parties and after going through the impugned order and other materials on record, we do not find any ground to interfere with the order passed by the learned Judge for the reasons mentioned herein-below.

(3.) In the writ application, the writ petitioner-appellant had challenged the order of his dismissal from service. He was Naik Radio Operator in the employment of Central Reserve Police Force, constituted under Section 3 of the Central Reserve Police Force Act, 1949. The case against the writ petitioner was that he, along with some other members indulged in acts of insubordination, indiscipline and dereliction of duty and disobeyed lawful command, declared strike and deserted the post and duties on 25th June, 1979. The only plea, which was raised by the learned counsel for the appellant in support of his contention, was that there was no justification on the part of the authorities to hold that there was reasonable practical reason not to hold any enquiry into the allegations made against the appellant.