UNION OF INDIA Vs. PRAMOD KUMAR YADAV

JUDGEMENT

(1.) This appeal is on the order dated 24 September, 2002 on C.W.J.C.No. 10674 of 2002: Pramod Kumar Yadav v. Union of India and Ors.

(2.) The issue brought on the writ petition was that the petitioner's discharge from the Central Reserved Police Force on the ground that he committed plural marriage, his punishment is too harsh, it should be modulated to a lesser punishment and at best it would be treated as misconduct. The learned Judge has desired that there ought to be an inquiry afresh,

(3.) There is no issue on record that the petitioner having been married once to one Sunita Devi and out of this wedlock there is a child, a girl, is adventurous enough to go into other relationship with one Pramila Devi. From the second relationship between the petitioner and Pramila Devi there are three children. In so far as this aspect is concerned, the petitioner resisted the proposition that the child is not from his relationship. Unfortunately, his brother has given evidence to this effect. In so far as this aspect is concerned, the Court sees that taw lends itself to legitimacy and not illegitimacy of children.