OMKAR NATH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. B. Laskar, learned counsel for the petitioner and Mr. M. Kato, learned Deputy Solicitor General of India for all the respondents.

(2.) By filing this writ petition, the petitioner has challenged the Order dtd. 24/1/2017 passed by the Commandant 10th Battalion, ITBP (respondent No. 4) removing him from service, w.e.f., 24/1/2017 under Sec. 51(c) of the ITBP Act, 1992 (ITBP Act). The petitioner has also challenged the Letter dtd. 18/5/2017 written by the Deputy Inspector General, ITBP, Itanagar (respondent No. 3), rejecting the appeal submitted by the petitioner dtd. 15/3/2017 and confirming the order of the respondent No. 4 dtd. 24/1/2017.

(3.) Brief facts of the case, as projected by the petitioner is that he was serving as Constable (General Duty),"F" Company in the 10th Battalion, ITBP and his Regimental No. was 040230763. He has served in the ITBP from 14/1/2004 until he was removed from service, w.e.f., 24/1/2017.