- (1.) Challenge in this writ application under Article 226 of the Constitution of India is the order of dismissal of the present petitioner from the post of Central Reserve Police Force being No. P.VIII-3/2011-EC-2 dated August, 16 passed by Disciplinary Authority and to set aside the order in appeal no. R.XIII-2/2012-ES- EC-III, dated June, 15, 2012 passed by revisional authority on the ground that though the petitioner belongs to "Namasudra" Caste which is recognized as a Scheduled Caste under the Constitution(Scheduled Caste) Order 1950, in part XIX under the head of West Bengal list the said "Namasudra" Caste is appearing as item no. 46, yet the petitioner has been terminated from service on the ground of production of a fake 'Schedule Caste' Certificate.
(2.) The petitioner got himself enrolled in the Central Reserve Police Force(For short C.R.P.F) on May, 20, 1999 in the post of constable (Safai-Karmachari, Ministerial) after fulfilling all the requisite qualification and criteria.
(3.) The petitioner has been working as constable (CRPF) for about 12 years and suddenly the petitioner was served with the statements of Article of charges after 12 years of his enrolment as constable of CRPF on the ground that he had produced a fake certificate of Scheduled Caste at the time of his enrolment as constable of CRPF and he also had submitted a false declaration to that effect.;