SUBRATA TALUKDAR,J. - (1.) In this writ petition the petitioner has challenged his order of dismissal from the post of Constable with the Central Reserve Police Force (CRPF) pursuant to a Disciplinary Enquiry (DE).
(2.) Mr. Rahaman, Learned Counsel appearing for the petitioner, submits that the petitioner was appointed as a Constable (General Duty) with the CRPF in the year 2001 and was thereafter posted in Jammu & Kashmir.
(3.) By an Office Order dated 15th November, 2008, the petitioner was placed under suspension. By a further Memo dated 21st March, 2009, the petitioner was served with the Article of Charges along with a Statement of Imputation of Misconduct. The charge against the petitioner connects to alleged desertion from the CRPF Camp on the 13th of November, 2008 without permission from the authority. The petitioner was, inter alia, charged with illegally jumping over the wall of the CRPF Camp and tampering with the security wire, thereby endangering the security of the CRPF Camp itself in a high sensitive zone.;