GOLAP SARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The extraordinary jurisdiction of this Court is sought to be invoked by filing these applications under Article 226 of the Constitution of India whereby the petitioners have questioned the action of the respondent authorities initially a departmental enquiry under Rule 153 of the Railway Protection Force Rules, 1987. Since, the issue is identical in all the three writ petitions, the same are taken up together for disposal by this common Judgment & Order.

(2.) Before deliberating on the issue raised, it would be convenient if the facts of the three cases are stated in brief.

(3.) The petitioner in WP(C)/4436/2019 is one Golap Sharma, who is working as a Head Constable, Railway Protection Force (hereinafter called, RPF) and posted at Lumding. It is the case of the petitioner that he was appointed in the year, 1997 and during his service tenure he has received a number of awards. Likewise, the petitioners in WP(C)/4453/2019, Shri Ajit Singh and in WP(C)/4454/2019, Shri Thokchom Madan Singh are also working as Constables in the RPF and posted at Lumding.