SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 10/9/2012 passed by the learned Single Judge in CWJC No. 12771 of 2010.

(2.) The issue involved in the present case is the validity of the order dtd. 19/2/2007 passed by the Deputy Inspector General, CRPF, Patna, whereby and whereunder the appellant herein has been dismissed from the post of Sub-Inspector, CRPF as also the appellate order dtd. 18/3/2005 and the revisional order dtd. 15/4/2010, which had been assailed by the appellant herein before the Writ Court.

(3.) The only issue canvassed by the learned counsel for the appellant is that the enquiry has been held ex parte behind the back of the petitioner, hence ample opportunity has not been granted to the petitioner, thus the impugned order of dismissal of the petitioner from the post of Sub-Inspector, CRPF dtd. 19/2/2007 and the consequential orders dtd. 18/3/2009 and 15/4/2010 are bad in law.