FULAN AHMED LASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F.U. Borbhuiya, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned CGC for the respondent Nos.1 to 4.

(2.) In this petition, the petitioner has challenged his dismissal from service, vide impugned order dated 30.06.2016 on the ground that the charge against the petitioner has been proved, as also can be seen from the order of penalty vide order dated 30.06.2016.

(3.) Perusal of the aforesaid charge would indicate that the charge of misconduct alleged against the petitioner is that while his wife was alive, the petitioner contracted a second marriage, thus violating provisions of Rule 21 of Central Civil Services (Conduct) Rules, 1964 [in short, CCS (Conduct) Rules].