Hc/Ftr Lal Singh vs U O I C R P F And Ors
2022 Latest Caselaw 4314 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 521/2012

                                    Hc/ftr Lal Singh
                                                                                                      ----Petitioner
                                                                      Versus
                                    U O I C R P F And Ors
                                                                                                    ----Respondent

For Petitioner(s) : Mr. M.R. Yadav, Adv. For Respondent(s) : Mr. Ashish Kumar, Adv.

HON'BLE MR. JUSTICE SAMEER JAIN

Order

29/06/2022

Learned counsel for the petitioner has relied upon a recent

judgment passed by Gauhati High Court in the case of HC/GD

Sukram Basumatary Versus The Union of India and others

reported in 2021 (4) SLR 377. He submits that penalty of

stoppage of three increments for 3 years with cumulative effect is

not envisaged and contemplated under the CRPF Act, 1949 and

rules framed therein.

Per contra, learned counsel for the respondent Mr. Ashish

Kumar submits that the said judgment is not applicable. He wants

time to study the said judgment.

The same is granted.

List the matter on 12.07.2022.

(SAMEER JAIN),J

Arun/18

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