FIROZ AHMED KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Ms B. Goyal, learned counsel for the petitioner. Also heard Ms B. Das, learned CGC, appearing for the respondents.

(2.) A departmental enquiry was initiated against the petitioner by Memorandum dated 27.09.1996 under Rule 27 of the Central Reserve Police Force Rules, 1955, in short, CRPF Rules, on article of charges which were annexed as Annexure ­ I thereto.

(3.) BY an order dated 03.05.1997 (Annexure ­ IV), the Commandant, 35th Bn, CRPF, Silchar, on consideration of the records, in exercise of power under section 11(I) of CRPF Act, 1949 read with Rule 27(A) of the CRPF Rules imposed the penalty of dismissal from service upon the petitioner and struck his name off from the strength of the unit. In respect of his period of suspension from 16.06.1996 to 03.05.1997, it was provided that he would not be entitled to any other emoluments except what had been already received by him.