Suneet Kumar, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) By the instant petition, petitioner is assailing the order dated 13 August 2009 passed by the fifth respondent, Director General, CRPF, New Delhi, affirming the order passed by the appellate authority/fourth respondent, Inspector General of Police, Central Sector CRPF, Lucknow and the disciplinary authority/third respondent, Deputy Inspector of General, CRPF, Phaphamau, Allahabad, imposing penalty of compulsory retirement.
(3.) The facts, in brief, is that disciplinary proceeding came to be initiated against the petitioner while working as Inspector (Ministerial) at Allahabad, alongwith, Hawaldar, Ramesh Singh and Sipahi, P. Manjunath under the Central Reserve Police Force Act, 1949, read with, the Central Reserve Police Force Rules, 1955, framed thereunder. Charge came to be framed on 8 August 2007 against the petitioner and other personnel, wherein, it was alleged that petitioner was detailed for recruitment duty, as co-opted member in Recruitment Board No. 1, constituted for recruitment of constables; upon raid confidential documents/papers relating to recruitment was seized from their residential quarter. The imputation of misconduct against the petitioner and the other charged personnel was slightly different, assigning specific role of mal practice in the recruitment process to the petitioner and Ramesh Singh.;