KH NIL BIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner who was a Head Constable/General Duty in the Central Reserve Police Force (CRPF) is aggrieved by order dated 12.1.2007 by which he has been removed from service pursuant to a departmental proceeding. He is also aggrieved by the appellate order dated 8.3.2007 dismissing the departmental appeal preferred by him.

(2.) The Petitioner while was serving as HC/GD in 15th Bn. SSB, Bongaigaon, an enquiry was proposed under Rule 27 of the CRPF Rules, 1955 in respect of the following charge:

(3.) The charge was levelled by memorandum dated 9.8.2006. Along with the memorandum, apart from the statement of Article of charge, the statement of imputation of misconduct and the lists of documents and witnesses were also furnished.