SANJAYKUMAR NARSINBHAI PARMER Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. P.K. Deka, learned counsel for the petitioner as well as Mr. D.K. Dey, learned CGC.

(2.) THE petitioner, who had joined the services of the Central Industrial Security Force (CISF) in the year 1999, is aggrieved by the Anenxure-9 order dated 3.9.2004, passed by the senior Commandant, CISF Unit, OIL, Duliajan, by which his services as Constable under CISF was terminated by way of removal from service. Such a course of action was adopted pursuant to a departmental proceeding initiated against him on the following charge :-

(3.) BEING aggrieved, the petitioner preferred an appeal and the appellate authority by his order dated 27.11.2004 having dismissed the appeal, the petitioner preferred a revision petition which was also dismissed by Annexure-11 order dated 5.5.2005. Thereafter, he approached the Gujarat High Court by filling a writ petition, which was dismissed on withdrawal because of lack of jurisdiction. The order was passed on 2.7.2007. Thereafter, the petitioner filed the instant writ petition.