SUNDESHWAR CHOUDHURY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed challenging the legality and validity of the order dated 24-09-1997 passed by the respondent No.5 dismissing the petitioner from the service of Central Reserve Police Force (CRPF), as affirmed by the appellate authority vide the appellate order dated 14-02-1998 and by the revisional authority vide the order dated 03-04-1999.

(2.) The delay in filing of the present writ petition has been explained by the petitioner for the reason that initially a writ petition was filed before the Patna High Court as the petitioner hails from the State of Bihar. The writ petition, which was registered as CWJC No.10427/1999, was withdrawn vide order dated 14-09-2001 with liberty to file writ petition before the Court having jurisdiction. Thereafter, the present writ petition was filed before this Court on 28-08-2003. The case was admitted for hearing on 02-09-2003.

(3.) Shorn of details, the essential facts necessary for adjudication of the case may be briefly noted.