RAM LAKHAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition the writ Petitioner, Constable in the Central Reserve Police Force, is assailing the order of the disciplinary authority being No. P. VIII-1/99-EC. II dated 19.3.2000 imposing penalty of removal from service w.e.f. 19.3.2000(AN) under Section 11(1) of the CRPF Act, 1949 read with Rule 27 (A) of CRPF Rules 1955, the order of the appellate authority (Dy. Inspector General of Police, CRPF, Patna (Bihar) being No. P.VIII-RLS(II)/2004-EC-I dated 22.7.04 rejecting the appeal filed by the writ Petitioner against the said order of the disciplinary authority dated 19.3.2000 and also the order of the Inspector General of Police, Bihar Sector, CRPF, Patna-14 (Bihar) rejecting the revision petition filed by the present Petitioner against the said order of the disciplinary authority dated 19.3.2000 and the order of the appellate authority dated 22.7.04.

(2.) Heard Ms. P. Dhar, learned Counsel appearing for the writ Petitioner and also the learned Asstt. S. G. of India appearing for the Respondents.

(3.) FACTUAL BACKGROUND