CHANDAN RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. Bezbaruah, learned counsel for the petitioner and also Mr. H. Gupta, learned CGC appearing on behalf of the respondents.

(2.) By filing this application under Article 226 of the Constitution of India the petitioner has challenged the impugned order dtd. 29/4/2010, passed by the Commandant 171 Battalion, CRPF (respondent No. 5) whereby the petitioner was dismissed from service and the order dtd. 16/5/2011 passed by the Deputy Inspector General of Police, CRPF (respondent No. 4) whereby the departmental appeal filed by the petitioner was rejected and prayed for a direction to the respondents to reinstate the petitioner in service in Central Reserve Police Force (in short CRPF) as Constable/General Duty with all consequential benefits.

(3.) The petitioner was recruited in Central Reserve Police Force as Constable/General Duty after having qualified in the recruitment process on 6/7/2004 and he was allotted Force No. 041713063. While the petitioner was serving and posted in 171 Battalion, CRPF, by order dtd. 25/7/2009 bearing No. P-VIII-13/2009-171-EC-2, the respondent No. 5 placed the petitioner under suspension in contemplation of a disciplinary proceeding.