MAHADEB CHANDRA PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing the instant writ petition under Article 226 of the Constitution of India the writ petitioner has prayed for quashing of the order of removal dated September 6, 2016 as issued by the office of the Commandant-167, CRPF, 47, Stand Road, Calcutta, West Bengal and as approved by the Appellate Authority vide its order dated October 27 , 2016 and by the Reviewing Authority by its order dated March 9, 2017. On perusal of the entire materials as placed before this Court it reveals that the present writ petitioner was charged with guilt of misconduct on two scores namely:-

(2.) It reveals that during disciplinary proceeding both the aforementioned two charges have been duly proved as against the present writ petitioner and accordingly by an order dated September 6, 2016 he was awarded punishment of removal from service along with other allied punishments.

(3.) The writ petitioner thereafter preferred an appeal before the Appellate Authority but the Appellate Authority by its order dated October 27, 2016 dismissed the said appeal which was also affirmed by the Reviewing Authority by its order dated March 9, 2017.