BHUBANESWAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is third round of litigation at the instance of the petitioner by invoking Art. 226 of the Constitution of India.

(2.) The order of suspension was followed by initiation of disciplinary proceeding. The Enquiry Officer found the writ petitioner guilty under Art. 1 of the charge. The report of the Enquiry Officer was referred to the Disciplinary Authority who passed an order of removal from service against the petitioner with effect from 19th January, 1993.

(3.) The materials-on-record are explicit. Previously, the petitioner invoked the constitutional writ jurisdiction of this Court by filing C.O. No. 3628 (W) of 1993 alleging, inter alia, that the order of removal was passed without jurisdiction or in violation of Sec. 11 of the Central Reserve Police Force Act, 1949 (hereinafter described as the said Act). It is pertinent to mention here that the said writ petition was dismissed, however, a Coordinate Bench of this Court passed the following order: -