(1.) By way of the present writ petition, the petitioner, a Company Commander of the Railway Protection Force (hereinafter referred to as `RPF' for brevity), Tundla, has challenged the order dated 14th September, 1989 (wrongly mentioned as 18th September, 1989 in the writ petition) of the disciplinary authority finding the petitioner guilty of the charges levelled against him and imposing the punishment of removal from service. The petitioner also challenges the order dated 15th of June 1990 rejecting the appeal filed by him before the Director General, RPF, Railway Board, New Delhi.
(2.) The petitioner was appointed as a Sub Inspector in the Railway Protection Force by an order of appointment in the year 1965 passed by the General Manager, Northern Railway. He was promoted in September 1981, to the post of an Inspector and posted to the Northern Railway, Allahabad Division. The petitioner submits that he was rewarded with Rs. 350/- by the Divisional Railway Manager, Allahabad Division for his hard work, honesty and helping attitude to control crime in the area.
(3.) On receipt of source information that there were certain committed by the petitioner, on 16th July, 1982, a irregularities being preliminary enquiry by Shri B.R. Sharma, the then Assistant Security Officer/Crime/Headquarters, Baroda House, New Delhi was initiated by the The said officer submitted a report dated 8th September, respondents. 1982. On consideration of this preliminary report, the disciplinary authority placed the petitioner under suspension w.e.f. 2nd December, 1982.