JITENDRA KUMAR Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner was posted as a constable in Central Reserve Police Force (hereinafter referred to as CRPF), when he was dismissed from service vide impugned order dated 13.2.2009 passed by respondent no. 2- Commandant, 46 Battalian, CRPF, 56 A.P.O. Sri Nagar. Being aggrieved, the petitioner filed an appeal against the order of his dismissal under Rule 28 of the Central Reserved Police Force Rules, 1955 (hereinafter referred to as Rules, 1955), but his appeal was dismissed by the Appellate Authority i.e. Deputy Inspector General of Police, CRPF, Rampur (U.P.) vide order dated 29.4.2009. The petitioner filed a revision under Rule 29 of the Rules, 1955, against the order passed in appeal, which was also dismissed vide order dated 21.8.2009 passed by the Inspector General of Police, Centre Sector, CRPF, Lucknow.

(2.) Now the petitioner has invoked the extra ordinary jurisdiction of this court by means of the present writ petition praying for the following two reliefs:

(3.) Heard Sri Indra Prasad Yadav, learned counsel for the petitioner and Sri Shashi Kant Upadhyay, learned Standing counsel appearing for the respondents. Perused the record.