Virendra Kumar Singh vs The Inspector General Of Central ...
2013 Latest Caselaw 6823 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 31596 of 2003
 

 
Petitioner :- Virendra Kumar Singh
 
Respondent :- The Inspector General Of Central Reserve Police Force & Ors.
 
Counsel for Petitioner :- S.K. Vidyartri
 
Counsel for Respondent :- S.C. Mishra,S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

This writ petition has being filed challenging the order  terminating the service of the petitioner. Copy of the said termination order has not been filed by the petitioner. He relies upon a judgment of the Criminal Court wherein he alleges that he has been acquitted. Quashing of the termination order is sought on the basis of this order of the Criminal Court.

In paragraph 27 of the counter affidavit, it has been stated that the charge levelled in the criminal case was different to the charge in the department proceedings and therefore, the order of acquittal is no relevance.

Under the circumstances, the counsel for the parties may bring on record, the order of termination as also the charge-sheet served upon the petitioner in the departmental proceedings initiated against him. This may be done within a month.

List thereafter.

Order Date :- 31.10.2013

Priyanka