Rajpal Singh vs The Union Of India And 4 Ors
2023 Latest Caselaw 3045 Gua

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GAHC010004972013




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/1256/2013

         RAJPAL SINGH
         S/O SRI VIJAI KRIPAL SINGH VILL- PINDARTHU P.S. PINDARTHU DIST.
         KANPUR, DEHAT, U.P.



         VERSUS

         THE UNION OF INDIA and 4 ORS
         REP. BY THE DIRECTOR GENERAL, CENTRAL RESERVE POLICE FORCE
         C.R.P.F. LODHI COMPLEX, NEW DELHI.

         2:INSPECTOR GENERAL

          CENTRAL SECTOR
          CENTRAL RESERVE POLICE FORCE C.R.P.F.

         3:DEPUTY INSPECTOR GENERAL

          CENTRAL RESERVE POLICE FORCE C.R.P.F.

         4:COMMANDANT

          8TH BATTALION
          CENTRAL RESERVE POLICE FORCE C.R.P.F.
          BHADRAWAH
          DIST. DODA
          JAMMU and KASHMIR.

         5:DEPARTMENTAL ENQUIRY OFFICER

          8TH BATTALION
          CENTRAL RESERVE POLICE FORCE C.R.P.F. BHADRAWAH
          DIST. DODA
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             JAMMU and KASHMI

Advocate for the Petitioner   : MS.M DAS

Advocate for the Respondent : ASSTT.S.G.I.




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

10-08-2023

Heard Mr. M. Dutta, learned counsel for the petitioner. Also heard Mr. B. Chakravarty, learned CGC appearing for the respondents.

This writ petition pertains to challenging the penalty imposed on the petitioner. The petitioner was dismissed from service as a constable of the CRPF by the respondent authorities. The petitioner has challenged this proceeding at various grounds. The matter has been heard at some length. Learned counsel for the petitioner has concluded his argument. The respondents accordingly would like to respond to the judgments relied upon by the learned counsel for the petitioner.

List the matter for further hearing on 22.08.2023.

JUDGE

Comparing Assistant