AKTAR HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, learned counsel appearing for the petitioners; Shri S. Suresh, learned ASG appearing for the respondents in WP(C) No.1037 of 2015 and Shri S. Samarjeet, learned CGC appearing for the respondents in WP(C) No.959 of 2015.

(2.) Since similar issues are involved in both the writ petitions, they are being disposed by this common judgment and order.

(3.) By this writ petition, the petitioner has prayed for issuing a writ of certiorari to quash and set aside the order of removal dated 29-09-2014 issued by the Commandant, 197 Bn. CRPF and the order dated 23-04-2015 issued by the DIG, CRPF, Amethi Range, GC Campur, Lucknow, UP rejecting his statutory appeal.