SETH PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ Petitioner has assailed the order dated 15th January, 2001 passed by the Respondent No. 5 awarding the major punishment of removal from the service; the order dated 17th May, 2001 passed by the Additional Chief Security Commissioner, Railway Protection Force sustaining the said order as well as the order dated 24th May, 2002 whereby the Respondent No. 3, while upholding the findings of guilt against the Petitioner, has converted the punishment of removal from service into compulsory retirement.

(2.) So far as the charges on which the inquiry was proposed, the same were informed to the Petitioner by the memo dated 1st June, 1999. The same deserve to be usefully extracted and read as follows:

(3.) The Petitioner was serving as a Constable with the Railway Protection Force since 1987. On 1st June, 1999, the Railway Protection Force had issued a memorandum to the Petitioner alleging that he had demanded and accepted the illegal gratification of '200/- from a decoy sent by its vigilance team on 28th February, 1998. The Petitioner was also informed that a disciplinary inquiry was proposed to be held against him with regard to the said allegations.