SALAHUDDIN KHAN, SON OF SHREE JAMALUDDIN KHAN Vs. UNION OF INDIA THROUGH SECRETARY MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) Heard Mr. Kali Prasanna Dubey, learned counsel appearing for the petitioner and Mr. Anjani Kumar Sharan, learned Assistant Solicitor General assisted by Mr. R.K. Sharma, learned Central Government Counsel.

(2.) It is feeling aggrieved by the order of dismissal dated 30.11.1998 passed by the Commandant, 79 Battalion, CRPF, Amin Gaon, North Guwahati, Assam, impugned at Annexure-8, as affirmed by the Appellate Authority by rejecting the appeal of the petitioner on 07.04.1999 vide Annexure 10 and the Revisional Authority by dismissing the revision vide order dated 24.11.1999 at Annexure 12, that the petitioner is before this Court through the writ petition in question.

(3.) The writ petition filed on 19.11.1999 was admitted by a co-ordinate Bench of this Court vide order passed on 26.06.2001 and has come up for hearing before this Court. In between, it was dismissed for non-prosecution but has been restored.