BHEEMAPPA L.K. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petitioner challenges the order of removal from service by the disciplinary authority of the Central Reserve Police Force (CRPF). Subsequently, it was confirmed by the first appellate authority, in revision and the second appellate authority.

(2.) The brief facts, leading to the filing of this writ petition, are embolden herein below: -

(3.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner was removed from the Force on 11/6/2020, on the allegation that while functioning as Constable (GD) in B/51 Bn. during 04/2000 to 07/2004, he contracted a second marriage with Laxmi Bindha Debbarma in 2001 despite his subsisting marriage with Laxmi B. Koraw, thus violating the provisions of Rule 15 of CRPF Rules 1955 and Rule 21 CCS (Conduct) Rules, 1964, and thereby committing an act of misconduct in his capacity as a member of the Force, punishable U/S 11(1) of CRPF Act, 1949 read with Rule 27 of CRPF Rules, 1955 which is pre-judicial to good order and discipline of the Force.