PANKAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, the petitioner is assailing the order dated 31-10-2008 for dismissing the petitioner from service by the Commanding Officer in exercise of power conferred by Chapter VII (e) of the Assam Rifles Manual and Rule 11 (2) of the Central Civil Services Rules. For easy reference, the dismissal order dated 31-10-2008 is quoted here under: <FRM>JUDGEMENT_14_LAWS(MEGH)7_2013_1.html</FRM>

(2.) Heard Mr. R. Jha, learned counsel appearing for the petitioner as well as Mr. S.C. Shyam, learned CGC appearing for the respondent. Every fact leading to the filing of the present writ petition is noted. The petitioner was enrolled as a Recruit Clerk in the Assam Rifles and was undergoing training in No.3 Training Battalion (Sukhovi) at the Assam Rifles Training Centre.

(3.) It was to the utter shock and dismay of the petitioner when the petitioner received the impugned order dated 31-10-2008 which has been quoted above for dismissing the petitioner from service, alleging that the petitioner did not correctly fill up the form, i.e., Annexure-I under Rule 16 of the Assam Rifles Rules 1995, more particularly, column No.3 of the said form which is quoted hereunder: