ASHOK KUMAR GAUR,J. - (1.) The petitioner in the instant petition has challenged the order dated 17th April, 2017 passed by respondent-Commandant-63, BN, C.R.P.F., rejecting representation of the petitioner filed by him in pursuance of order dated 24th January, 2017, passed by this Court in S.B. Civil Writ Petition No. 6116/1999.
(2.) Brief facts of the case are that the petitioner came to be appointed as Constable (GD) in CRPF on 4th September, 1995, with his enlistment No. 951360653.
(3.) The petitioner while in service was served with a charge sheet on 17th January, 1998 with the allegation of committing misconduct under Section 11 (a) of the CRPF Act, 1949.;