SONESWAR ROY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By filing this petition under article 226 of the Constitution of India, petitioner seeks quashing of the impugned order of dismissal from service and further seeks a direction to the respondents to reinstate him in service.

(2.) Petitioner was a Sepoy/General Duty in the Central Reserve Police Force (CRPF). At the relevant point of time, petitioner was attached to 132 Battalion, CRPF which was stationed at Srinagar in the State of Jammu and Kashmir. Following a departmental proceeding, petitioner was dismissed from service vide order dated 01-02-2011 issued by the Commandant, 132 Battalion, CRPF as the disciplinary authority, which order was upheld in appeal by the appellate authority.

(3.) Relevant facts leading to the filing of the writ petition may be briefly stated at the outset.