PABITRA KR. NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned counsel for the petitioner. Also heard Mr. S. K. Medhi, learned CGC for Union respondents.

(2.) In this petition, the petitioner has challenged the dismissal order dated 25.10.2017, by which he was dismissed from service for violating provisions of Rule 15 of CRPF Rules, 1955 and Rule 21 of CCS (Conduct) Rules on the ground that the petitioner had entered into second marriage despite having his first wife living and without obtaining divorce and also without obtaining permission from the Competent Authority.

(3.) The aforesaid dismissal order was upheld by the Appellate Authority vide order dated 28.12.2017 by rejecting the appeal preferred by the petitioner on the ground that the said dismissal order is not disproportionate to the proven charge vide order dt. 28.12.2017.