ARJUN GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the writ petitioner and the respondents/Union of India and its officials are represented by their respective learned Advocates.

(2.) The subject matter of challenge in this writ petition is the finding of the enquiry officer vide its report dtd. 9/7/2016, the finding of the disciplinary authority regarding gravity of offence and quantum of punishment and the finding of the appellate authority dtd. 27/3/2019 as against the writ petitioner whereby and whereunder the punishment of the petitioner from dismissal from service with effect from 1/11/2016 as awarded by the disciplinary authority has been affirmed by the said appellate authority and the revisional authority.

(3.) By filing the instant writ petition the writ petitioner has prayed for setting aside of the said findings with a further prayer for his reinstatement in the service of CRPF.