(1.) The present writ petition assails the memorandum dated 19th October, 1985 issued by the Commandant of the Central Industrial Security Force (hereinafter referred to as 'CISF' for brevity) proposing to hold an inquiry against the petitioner and communicating the statement of articles of charge; imputations of misconduct and misbehaviour in respect of each article of charge.
(2.) The petitioner also assails the order dated 28th June, 1986 passed by the disciplinary authority accepting the findings of the inquiry officer finding the petitioner guilty of the article of charge no.I while declaring that article of charge nos.II & III as not proven against the petitioner. A challenge is also laid to the order dated 31st October, 1986 passed by the Deputy Director General of the CISF-the appellate authority rejecting the appeal of the petitioner; the show cause notice dated 29th June, 1987 and the order dated 13th October, 1987 passed by the revisionary authority dismissing the petitioner from service. Factual Narration.
(3.) Before us, there is no material dispute to the factual narration. The petitioner was directly recruited as an Assistant Sub Inspector in the CISF on the 6th October, 1975. On 26th August, 1984, his meritorious service brought him promotion to the rank of sub inspector.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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