RAMESH CHANDRA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) We have heard Shri U.N. Sharma, Sr. Advocate assisted by Shri Chandan Sharma for the petitioner and Shri Yogesh Kumar for the respondents.

(2.) Ramesh Chandra son of Shri Bechan Ram at present posted as Deputy Commandant, 82 Bn. C.R.P.F. Ikhwan Chowk, Srinagar is before this Court for a direction to quash the orders dated 14.5.2010, 08.08.2009, 14.10.2008 communicated by letter dated 16.10.2008 and the order dated 19.5.2008.

(3.) Brief facts giving rise to the present writ petition are that the petitioner joined Central Reserve Police Force (CRPF) as Assistant Commandant on 25.02.2000 as directly appointed Gazetted Officer. After completion of basic training, he was posted in 72 BN CRPF, which was deployed in Meghalaya, Tripura and Jharkhand. On 04.09.2004 he was posted at 101 BN CRPF, RAF. It is averred that his work was always appreciated by the Commandant and senior offices from time to time. While he was serving at 101 BN RAF, he was never reprimanded or advised by his seniors.