PURAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, the petitioner is praying for quashing the order dated 06.08.1998 issued by the respondent No.5, Commandant 35th Battalion CRPF Thoubal, Manipur and also the order dated 01.09.2000 issued by the respondent No.3, Inspector General NES, CRPF, Bishop Cotton Road, Shillong for dismissing the revision petition filed by the petitioner against the order dated 23.09.2009 passed by the DIG-P CRPF, Kohima for rejecting the appeal filed by the petitioner against the dismissal order dated 06.08.1998 as well as the said order dated 23.09.2009 issued by the DIG-P, CRPF, Kohimna.

(2.) Heard Mr. BK Deb Roy, learned counsel for the petitioner and Mr. R Deb Nath, learned CGC appearing for the respondents.

(3.) The reasons for the delay in approaching this Court by filing the present writ petition are that the petitioner had earlier filed a writ petition being WP(C)No.1300(S/S) of 2006 in the High Court of Uttarakhand at Nainital for challenging the impugned orders and the said writ petition i.e. WP(C)No.1300(S/S) of 2006 had been finally disposed of by the Uttarakhand High Court vide order dated 09.04.2013 with the observations that the petitioner would be at liberty to assail the impugned orders before the appropriate forum, if so advised. Accordingly, the petitioner filed the present writ petition in the month of May, 2013.