BINOD KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for appellant as well as learned counsel appearing for Union of India and, in our view, this Letters Patent Appeal can be decided on admission stage itself.

(2.) This Letters Patent Appeal has been filed against Judgment dated 05.05.2014 passed by learned Single Judge in C.W.J.C. No. 8078 of 2007 by which and whereunder, he dismissed the aforesaid C.W.J.C. No. 8078 of 2007 filed on behalf of appellant.

(3.) The appellant was working as Assistant Sub- Inspector in Central Reserve Police Force (C.R.P.F) at Imphal (Manipur) and had solemnized his second marriage with one, Sunita Upadhyay, who was working as Constable in C.R.P.F during subsistence of first marriage of the appellant. Accordingly, a departmental proceeding was initiated against the appellant on the complaint, made by his first wife namely, Ranju Singh. In course of departmental proceeding, the appellant produced forged documents. Moreover, after completion of departmental proceeding, the concerned conducting officer found all the charges proved and the appellant guilty and, thereafter, the appellant was dismissed from service by the order of competent authority. The appellant challenged his dismissal order in appeal, but his appeal too dismissed.