PRITHVI PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was enrolled in Central Reserve Police Force (for short the Force), on 02.07.1973 under Force No. 830764613 and in the course of time was promoted to the rank of HCI/GO and posted in 158 Bn. which was stationed at a place called Kadarpur in State of Haryana. This writ petition by the petitioner is directed against order No. P-VIII-2/2005-EC-II dated 08.09.2005 issued by the commandant, 158 BN. (respondent No. 3) whereby, pursuant to departmental inquiry and Inquiry Officer's report dated 08.04.2005, punishment of 'Compulsory Retirement' from service in terms of section 11(1) of the Central Reserve Police Force Act, 1949 (for short the Act) read with Rule 27 of the Central Reserve Police Force Rules, 1955 (for short the Rules) has been imposed upon the petitioner. Besides, petitioner has also assailed order dated 18.08.2006 passed in appeal by Additional Director General of the Force, order dated 17.05.2007 passed by respondent No.2 in the second appeal and order dated 29.11.2007 passed by respondent No.1 in a representation submitted by the petitioner. Petitioner, thus, seeks writ of certiorari setting aside and quashing of order dated 08.09.2005, order-dated 18.06.2006 and the order passed in the application seeking revision of the said orders. Further, he has sought direction commanding the respondents to reinstate the petitioner in service of the Force with effect from 08.09.2005, with all consequential reliefs.

(2.) Respondents have opposed the writ petition by filing objections supported by an affidavit sworn in by one S.R. Panthi, DIGP, Group Centre CRPF, Bantalab, Jammu.

(3.) Heard. I have perused the record.