Rakesh Tiwari, J. - (1.) HEARD learned Counsel for the petitioner and Sri P.N. Rai, learned Counsel for the respondents.
(2.) THE petitioner was enlisted in C.R.P.F. in 1975 -94. He was charge -sheeted for misbehaving with the ladies as was being communicated by Head constable Sushil on 25.3.2001. During this interrogation the petitioner also committed misconduct and was charge -sheeted on 30.3.2001 on five counts. By order of Commandant 29 Battalion, C.R.P.F. dated 18.6.2001 petitioner was dismissed from service.
(3.) AGGRIEVED by the said order the petitioner preferred an appeal dated 29.8.2001 before the DIG C.R.P.F., which was also dismissed. He then preferred a revision before the Inspector General of Police, C.R.P.F. which was also rejected by the revisional authority by its order dated 6.1.2003. Then the petitioner submitted a petition before the Director General of Police on 18.6.2003 which was also rejected on 1.7.2003.;