PRASANTA BORDOLOI Vs. UNION OF INDIA

JUDGEMENT

(1.) With the help of the present writ application the petitioner, who as a Lance Nayak in 60th Battalion, CRPF (Central Reserve Police Force) stands dismissed from service following a disciplinary proceeding drawn against him, has approached this Court seeking issuance of appropriate writ/writs setting aside and quashing the penaltyof dismissal from service imposed on him.

(2.) In a nutshell, the facts leading to the present writ application may be stated as follows:

(3.) I have perused the materials on record. I have heard Mr. M. K. Choudhury, learned counsel for the petitioner, and Mr. A. K. Sharma, learned Additional CGSC, appearing on behalf of the respondents.