GYANI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. C. Baruah, learned senior counsel assisted by Mr. P. Sharma, learned counsel appearing for the petitioner as well as Mr. M. Bhagabati, learned CGC appearing for the respondents.

(2.) The petitioner was initially appointed as Constable (G.D) in C.R.P.F and he was discharged from service by office order dated 28.08. 2004 issued by the Commandant 53rd Bn. C.R.P.F which has been challenged in the present writ petition.

(3.) Brief facts of the case as may be relevant for the purpose of disposal of the writ petition may be stated as follows.