G SEENIVASAGAM Vs. INSPECTOR GENERAL

JUDGEMENT

(1.) PETITIONER, G.Seenivasagam was enrolled as constable with CRPF on 17.12.1992. On 29.05.2001 a charge memo was issued to him listing 3 articles of charge against him as under:-

(2.) NEEDLESS to state it was Article-I and II of the charge-sheet which were to be the subject matter of an enquiry inasmuch as the subject matter of Article-III of the charge was the past conduct of the petitioner and was notified to the petitioner for the reason the Disciplinary Authority wanted to convey to the petitioner that his past conduct would also be considered, if he is found guilty of Article-I and Article-II of the charge-sheet.

(3.) PETITIONER thereafter filed a revision petition which was dismissed vide order dated 16.11.2010.