DHARAM PAL Vs. UOI

JUDGEMENT

(1.) THE petitioner has assailed the order of removal dated 9th July, 2004; appellate order dated 13th October, 2004 dismissing the petitioner's appeal and a revisional order dated 31st August, 2005 dismissing the petitioner's revision petition assailing the other orders. THE disciplinary proceedings were conducted against the petitioner pursuant to a charge-sheet dated 7th January, 2004 on the following charges:-

(2.) THE petitioner was given due opportunity to submit his reply against the charges which he denied. THE record placed before us shows that in the inquiry, the petitioner was accommodated when he sought adjournments. He has attended two inquiry dates when evidence of two witnesses was recorded. THE petitioner was, however, non-cooperative and refused to cross-examine a prosecution witness. He also did not sign the statement recorded by the inquiry officer.

(3.) AS noted above, the petitioner's appeal was rejected by the Deputy Inspector General, CISF vide order passed on 13th October, 2004 and the revision was rejected by the Inspector General, Airport Sector, CISF by an order passed on 31st August, 2005.