SAMIR KUMAR BEHERA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed, inter alia, challenging the order of removal from service dtd. 15/3/2018 issued in exercise of powers under Rule 161 of the Railway Protection Force Rules, 1987 (hereinafter referred to as the 'said Rules') including the order dtd. 21/6/2018 issued by the Appellate Authority.

(2.) The petitioner was a Head Constable of the Railway Protection Force of South Eastern Railway and at the material point of time posted at RPF Post Jharsuguda under Chakradharpur Division.

(3.) It is the petitioner's case that an unfortunate incident had taken place on 25/2/2018 when an Assistant Commandant of Railway Protection Special Force, M.C. Tyagi was shot dead by a Constable of his own company while he was deployed on election duty at Meghalaya.