GANESH CHANDRA GUPTA Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) C.M. No. 8146/2010.

(2.) BY this writ petition the petitioner challenges the order dated 15th October, 1976 passed by the disciplinary authority finding him guilty of four charges and imposing the punishment of dismissal from service upon him. The petitioner has also assailed the order dated 29th December, 2006 whereby the Deputy Inspector General of the Border Security Force has rejected the petitioner's appeal.

(3.) A show cause notice dated 5th April, 1975 was issued to the petitioner. The authorities considered his reply and past record and thereafter, vide a communication dated 19th of May, 1948, gave the petitioner a chance to improve. On a consideration of the matter by an order dated 26th August, 1943, the petitioner was informed that disciplinary inquiry was proposed against him under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules 1965 and he was informed of the substance of the imputations of the misconduct in respect of which the same was proposed to be sustained are enclosed as list of documents and list of witnesses.