MUKESH SINGH Vs. INSPECTOR GENERAL CISF AND ORS.

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner assailing the order dated 29th March, 2000 of the disciplinary authority; 26th December, 2000 by the appellate authority and the order dated 29th June, 2001 passed by the revisional authority dismissing the petitioner 's revision assailing the previous orders.

(2.) WITH regard to an alleged incident which occurred on 13th December, 1999 in the lines to which the petitioner was assigned, disciplinary proceedings were conducted against the petitioner pursuant to a charge sheet dated 4th January, 2000 on the following charges:

(3.) THE respondents found the reply of the petitioner dated 19th January, 2000 unsatisfactory and proceeded to conduct a detailed inquiry. During the course of this inquiry, evidence of six witnesses was recorded which included the testimony of Constable S.S. Sharma as PW -IV and HC D.R. Singh as PW -VI.