DHEERAJMITRA MISRA Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) Petitioner was in the year 1981, appointed as Sub-Inspector in Central Reserve Police Force. He in the year 1991 earned promotion as Inspector. However, in 1994, when he was posted at 105 Battalion Punjab, an incident of theft occurred in kote of the Battalion and some arms and am-munitions were stolen from the kote.

(2.) The incident led to Court of Enquiry. The enquiry report prompted Competent Authority to impose penalty of withholding 3 increments of the petitioner. Petitioner filed appeal before Director General CRPF, Lodi Road, New Delhi against the order though without any success. He claims to have filed a revision (-a claim disputed by the respondent), questioning the initial order and order of Appellate Authority. The petition seemingly a representation a claim disputed by the respondents was rejected vide order dated 12th April 2013.

(3.) Aggrieved with order of Deputy Inspector General of Police, RAF CRPF, New Delhi dated 9-6-1995, whereby penalty was imposed and the communication dated 12-04-2013 rejecting his representation for grant of seniority/promotion for the reasons set out in the order, petitioner has filed writ petition on hand. He on the grounds urged in the petition seeks following relief: