Amrita Sinha,J. - (1.) The petitioner is a member of the Central Reserve Police Force. When the petitioner was serving at Kashmir a disciplinary proceeding was initiated against him. The memorandum of charges and the statement of allegations were issued against him in the year 2015. The disciplinary authority passed final order of his removal from service on 16th June, 2016.
(2.) The petitioner preferred an appeal against the said order of removal from service which stood dismissed by the appellate authority in September 2016. The revision petition filed by the petitioner also stood rejected by the revisional authority in March 2017.
(3.) Being aggrieved by the initiation of the disciplinary proceeding and the orders passed therein by the disciplinary, appellate and the revisional authority the petitioner has filed the instant application under Article 226 of the Constitution of India praying for setting aside of the same.;