TAJDAR KHAN Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Petitioner is aggrieved with order of Commandant 152 Battalion CRPF respondent no. 5 herein, bearing No. P.VIII-3/2007/CE-III dated 28th Sept. 2007, whereby he has been compulsorily retired from services. He on strength of averments made in petition on hand seeks following relief:

(2.) Petitioner was enrolled as Constable in the Force in 1996. His wife Ms. Naseema Begum, sometime in 2006, addressed a representation to respondent no. 5, stating therein that she was married to petitioner in Dec. 1992 and three children are born out of wedlock; that their marital life ran smoothly till 20th May 2006, when petitioner married one Ms. Razia and brought her as his second wife to his home. Mst Naseema Begum, further represented that petitioner, after contracting marriage with Ms. Razia, was threatening her to leave his house along with children and that she is being forced to be burden on her old aged parents. Copy of representation was forwarded to superior officers of the Force.

(3.) Receipt of representation prompted respondent no. 5 to seek report from Senior Superintendent of Police, Kupwara, touching grievance, set out in representation. Senior Superintendent of Police, Kupwara, in turn entrusted matter to Deputy Superintendent of Police, Headquarters. The Officer conducted a brief enquiry into the matter, recorded statement of representationalist and submitted his report to Senior Superintendent of Police, Kupwara, who in turn vide his letter no. CRB-26/06-1452 dated 7th Feb. 2007, while confirming that Ms. Naseema Begum was first wife of petitioner, reported that parties have amicably settled matter and Ms. Naseema Begum is not more keen to pursue complaint.