KHAGENDRA BARIK Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner is a constable with the Central Reserve Police Force. The challenge here is to an order of Feb. 22, 2016 by which the petitioner has been dismissed from service.

(2.) The order dated Feb. 22, 2016 was passed apparently in compliance with an order of this court of July 8, 2015.

(3.) By the order of July 8, 2015, this court considered the petitioner's challenge to a previous order of dismissal. Such previous petition, W.P. 14804 (W) of 2009, complained that though the inquiry officer found that the charges against the petitioner had not been proved, the disciplinary authority disagreed with the findings and after giving notice to the delinquent that the disciplinary authority disagreed with the findings of the inquiry officer, the disciplinary authority relied on a preliminary inquiry report to hold that the charges against the petitioner had been established and his misconduct warranted his dismissal from service.