RAMAN BIHARI LAL Vs. UOI

JUDGEMENT

(1.) THE petitioner Raman Bihari Lal questions the order dated 16.6.1988 by which penalty of removal from service was inflicted upon him as also the order dated 6.4.1994 passed in Appeal modifying the penalty to one of compulsory retirement; the apparent intention being that the petitioner could earn such pension as would be payable proportionate to the service rendered.

(2.) THE petitioner was employed as a Constable with the Railway Protection Force and was charged as under:-

(3.) RAMESH Chand Saxena, Conductor/HQ/BE PW-1, deposed that on 16.7.1986 while on duty in train No.30 DN Ex.NDLS to LKD he was informed by CA Moti Lal that a passenger had entered the train who refused to disclose his name and address and introduced himself as a RPF man and that the said person was refusing to show his ticket/pass despite several demands to the same. Therefore, he proceeded towards the coach in which the said passenger was travelling and on reaching the coach he was informed by CTI Ratan Lal that the said passenger had jumped off the train near outer signal/MORADABAD leaving behind a railway pass issued in his name.