PRATAP CHANDRA NAYAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. K. Mahanta, the learned Senior Counsel assisted by Ms. N. Begum, the learned counsel for the petitioner. Also heard Ms. A. Gayan, the learned Asstt.S.G.I, for the respondents representing Union of India and Mr. Rakesh Kumar, Assistant Commandant, (Legal), CRPF, who has rendered his valuable assistance.

(2.) The case of the petitioner as projected as are under:-

(3.) Mr. Mahanta, the learned Senior Counsel challenges the action of the respondent authorities on the following grounds:-