UNION OF INDIA AND OTHERS Vs. MD. ZAKIR HUSSAIN

JUDGEMENT

(1.) Heard Mr. S. Suresh, learned CGC appearing on behalf of the appellants and Mr. M.I. Sharma, learned counsel appearing on behalf of the respondent.

(2.) This writ appeal is directed against the Judgment of the ld. Single Judge passed in W.P(C) No. 205 of 2007.

(3.) The respondent while working as CT(GD) in CRPF contracted a second marriage with one Ms. Rehena Begam on 16.05.2002 while his first wife Piyarjan Begam was still alive and the marriage was in subsistence. In view of such second marriage without obtaining permission from the competent authority a Departmental Proceeding was initiated against the respondent on the charge that while working as CT(GD) in CRPF during the period from 29.05.1999 to 05.10.2004, he contracted a second marriage and as such, committed an act of misconduct in his capacity as a member of the Force under Sec. 11(1) of CRPF Act, 1949 since he contracted the second marriage with Ms. Rehena Begam while his first wife Smt. Piyarjan Begam was still alive, in violation of the CCS (Conduct) Rule, 1964.