EX HC JATAN SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner, a Head Constable with Central Reserve Police Force attached to the 71st Bn., was found to be a person of a high degree of teaching skills and thus was deputed to Assam Police as an instructor for training recruits and NCOs in handling SLR and other sophisticated Arms who were to join service under Assam Police.

(2.) HE was repatriated by the authorities at the training centre of Assam Police to the 71st Bn. CRPF upon receipt of a complaint by the authorities there that on 1.12.1994 after consuming alcohol the petitioner created a nuisance in the barracks thereby affecting the morale and discipline of the trainees.

(3.) SI B.P.Gurung PW-1, deposed that along with 6 other personnel of CRPF the petitioner was deputed with him as instructors to the 15th Bn. Assam Police for imparting training to the recruits and the NCOs in handling SLRs and other sophisticated arms. On 1.12.1994 at about 22:14 hours HC Trilochan Singh and Naik Sakat Ali Khan came to his barrack and complained about the petitioner creating a nuisance under the influence of alcohol and disturbing the sleep of other officers in the barrack; by shouting. Upon their request he accompanied them to the NCOs barracks where the petitioner was found fast asleep. He awoke the petitioner and enquired from him whether he had consumed alcohol and was making noise; disturbing others, to which the petitioner replied that he had consumed some alcohol but was not creating any nuisance. That the JA M.S.Rawat took petitioner to the SM Ganesh Talukdar who reported the matter to the 2-IC of 15th Bn. Assam Police and upon the directions of 2-IC the petitioner was sent along with Naik Sakat Ali for a medical examination.