DWIJENDRA NATH DEKA Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel led by Mr. N.C. Das, LEARNED Sr. counsel for the petitioner as well as Ms. B. Devi, LEARNED SC, Railway.

(2.) BY means of this writ petition, the petitioner has challenged the order dated 03.01.2001 (Annexure-V) passed by the disciplinary authority pursuant to a departmental proceeding. BY the said order, the petitioner, a Head Constable in the Railway Police Force (RPF) under N.F. Railway, has been imposed with the penalty of compulsory retirement from service. The statutory appeal preferred by the petitioner has also been dismissed by order dated 26.12.2003 (Annexure-VII) (I). Thereafter the petitioner filed the instant writ petition.

(3.) IN response to the enquiry report, the petitioner submitted his representation and thereafter the disciplinary authority by its impugned order dated 03.01.2003 imposed the penalty of the compulsory retirement from service. The statutory appeal preferred by the petitioner also stood dismissed by order dated 26.12.2003. Challenging the said two orders, the petitioner filed the instant writ petition.