SANT SINGH Vs. UOI

JUDGEMENT

(1.) SINCE common issues arise for consideration in the above captioned four writ petitions, the same are being decided by a common judgment.

(2.) THE necessary facts which can be culled out from the records are that the petitioner(s) were employed as Constables in Central Industrial Security Force (herein after referred to as the "CISF") and posted at CISF unit lines at Kasimpur in the year 1992.

(3.) ON 29.06.1992 the Commandant (Disciplinary Authority), issued charge sheet(s) to the petitioners under Rule 34 of Central Industrial Security Force Rules, 1969. The charges framed against petitioner Pradeep Kumar read as under:-