PURSHOTAM GOPE Vs. UNION OF INDIA

JUDGEMENT

(1.) By preferring this Letters Patent Appeal, the appellant- Purshotam Gope @ Purusoutam Gope, the appellant herein has assailed the order passed by the learned Single Judge passed in W.P.(S) No.6600 of 2014 on 18/4/2022 whereby the writ application for quashing of the order passed by the respondent terminating his services be quashed.

(2.) The facts of the case are not in dispute in this case. The appellant after adoption of the procedure of selection was appointed on 20/8/2013 on the rank of RT/GD, Constable, Ranchi in the C.R.P.F, however, the Commandant of the Force terminated his service on 11/9/2014.

(3.) Before the issuance of advertisement and submission of the application by the writ petitioner on 27/3/2009 an F.I.R was lodged against the appellant/writ-petitioner for alleged commission of offences under Sec. 420, 467, 468, 471/34 and Sec. 290 of the I.P.C., 1860, read with Sec. 47(a) of the Excise Act. The charges were framed on 18/8/2010 by the criminal court in seisin of the matter for the aforesaid offences. It is also not disputed that the appellant/writ-petitioner was acquitted later on, on 28/2/2015. But by that he submitted his application. The criminal case was pending and charges were already framed and he was appointed on 20/8/2013. When this matter came to the knowledge of the authorities the impugned order was passed and the appellant/writ-petitioner's services were terminated. The appellant/writ- petitioner has approached this Court by filing the writ petition against the judgment rendered by the learned writ Court which is impugned before us in this case.