PRADEEP KUMAR MOHAPATRA Vs. DIRECTORATE GENERAL CRPF FOUR

JUDGEMENT

(1.) HEARD Mr. C.R. Patnaik, learned Counsel for the petitioner and Mr. S. K. Das, learned Counsel for the Central Government.

(2.) IN this writ application the petitioner has challenged the order of his dismissal from service passed by the D.I.G.P,, C.R.P.F., Guwahati (Assam) on 27.9.1999 vide Annexure -6 and the order dated 3.4.2000 rejecting the appeal passed by the I.G.P., C.R.P.F., Shillong (O.P.No.2) (Annexure -8).

(3.) BE that as it may, the Enquiry Officer in his enquiry report submitted to the Disciplinary Authority found that the petitioner was guilty of the charges and the Disciplinary Authority (O.P.No. 3) passed the order dated 27.9.99 awarding punishment of dismissal from services vide Annexure -6. Petitioner's appeal to the appellate authority, i.e. I.G., C.R.P.F., was also rejected by order dated 3.4.2000 vide Annexure -8.