ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant writ petition, the petitioner prays for a writ of certiorari for quashing the order of dismissal dated 20.02.1998, whereby the petitioner stands dismissed from service.

(2.) Briefly stated the material facts are as under:-

(3.) A departmental enquiry came to be initiated against the petitioner by the Commandant 90th Battalion of the CRPF in exercise of the powers vested with him under Rule 27 of CRPF Rules, 1955 read with Sec. 11(1) of CRPF Act, 1949, vide his communication, dated 24.10.1996, on four charges, details whereof may not be absolutely necessary at this stage. The said officer appears to have conducted the enquiry and submitted his report, dated 19.02.1997, whereby three out of four charges were held not proved, while one charge appeared to be quite inconsequential.