UNION OF INDIA Vs. S C PARASHAR

JUDGEMENT

(1.) Leave granted.

(2.) The respondent was a Deputy Commandant in 42 Bn. of Central Reserve Police Force (CRPF). He, in the month of December, 1992, was acting as Officer-in-charge of DAGOs in Delhi in connection with 53rd CRPF anniversary parade which was to be held during the period December, 1992 and January, 1993. He was given a new Maruti Gypsy for performing official duties. He allegedly drove the said Maruti unauthorisedly and at a very high speed beyond his jurisdiction and met with a serious accident when the said vehicle collided with a stationary truck between Manesar and Delhi on National Highway No.8. The driver of the said Gypsy L/Nk Anand Singh suffered serious injuries on his person. The respondent, however, left the vehicle unattended. He also left the said driver in an unconscious state. He also did not inform headquarters about the said accident.

(3.) A disciplinary proceeding was initiated against him on the charges that he failed to maintain absolute devotion to duty and acted in a manner unbecoming of a Government servant and thereby violated the provisions contained in Rule 3(1)(ii) and (iii) of the Central Civil Services (Conduct) Rules, 1964 (the Rules). In the disciplinary proceedings he was found guilty of the said charges. The disciplinary authority, being the President, imposed the following penalty upon him :