HITESH TALUKDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is preferred assailing two orders dated 07.08.2018 and 26.09.2018 and seeking setting aside of the afore-mentioned two orders. The petitioner has also sought for a direction for his re-instatement in the post of Head Constable, General Duty in the Central Reserve Police Force ('the CRPF' or 'the Force', for short).

(2.) It is the case of the petitioner that he was appointed as a Constable, CRPF on 04.07.2000 and after joining the service in the Force, he completed the necessary training. Thereafter, he continued to serve the Force at different places. Because of his sincerity in service, he was selected for SPG in the CRPF and he discharged such duties from 2008 to 2015. In the year 2016, he was promoted to the post of Head Constable (HC)/General Duty (GD) and was posted in 68 Bn, CRPF at Tinsukia.

(3.) I have heard Mr. N. Barman, learned counsel for the petitioner and Mr. R.K. Deb Choudhury, learned Assistant Solicitor General of India (ASGI) for all the respondents.