ARUP DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. Paul and Mr. J.P. Chauhan, learned counsels, for the petitioner. Also heard Mr. K.K. Parasar, learned CGC, for the respondents.

(2.) By filing this writ petition, the petitioner has put to challenge the order dtd. 16/1/2016, passed by the Commandant, 221 Bn. CRPF, by which the petitioner has been imposed penalty of removal from service w.e.f. 16/1/2016 and also the appellate order dtd. 8/7/2016 passed by the DIGP (Range HQ) as well as the revisional order dtd. 24/2/2017 passed by the IGP, Western Sector, CRPF, CGO Complex, CBH Belapur, Navi Mumbai, by which the appeal and revision filed by the petitioner are rejected.

(3.) The petitioner was appointed as GD Constable in 28th Bn, CRPF and had joined the service on 25/1/2006 at 28th Bn. CRPF Group Centre 9th Mile Khanapara, Guwa-hati, Assam. Thereafter, he was sent to Awadi Group Centre, Chennai for one year training and subsequently posted at Awadi Group Centre, Jammu and again moved to 28th Bn. CRPF Kashmir after that he was moved to 221 Bn. CRPF, Gurgaon.