BIJOY RABHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.K. Purkayastha, learned counsel for the petitioner assisted by Mr. S.K. Das, Advocate and Mr. M. Phukan, learned CGC appearing for all the respondents.

(2.) By filing this writ petition, the petitioner has challenged the order of his dismissal from service vide office order dated 03.05.2008 (Annexure-F). Prior to his removal, the petitioner was appointed under the 1 st Battalion of the CRP. Thereafter, he was transferred to 65 Battalion of the CRPF. Be it stated herein that, the appointment was secured by the petitioner in terms of the Central Scheme for brining militants who have come over ground to the mainstream.

(3.) The appeal and thereafter, the review petition filed by the petitioner were both rejected and having no alternative, the petitioner is before this Court through this present writ petition.