RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was appointed as a constable under Central Industrial Security Force on 23.06.1987 and posted to CISF Unit VSTPP Vidhyanagar, Madhya Pradesh. In the month of March 1996 a complaint was made against the petitioner to the Commandant, stating that on 20.3.1996, in a state of intoxication the petitioner abused and assaulted L/Nk.Dharamvir Singh Challia also referred to as DVS Challia.

(2.) TAKING cognizance of the complaint and the fact that L/Nk. Dharamvir Singh Challia was hospitalized for 8 days, the Commandant issued a Memorandum of Charge listing 3 articles of charge against the petitioner which read as under:-

(3.) OF the 10 witnesses examined, 2 witnesses Ct.K.R.Tupe PW-6 and Nk.Trilok Singh PW-7 stated that they knew nothing of the incident and thus testimony of 8 would be relevant to be noted inasmuch as learned counsel for the petitioner had urged at the hearing that it is a case of no evidence.