HEERA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 1.4.1990, petitioner was enrolled as a Constable with CRPF. ON 25.3.1997 he was proceeded against departmentally for the misconduct of travelling on government duty by ship from Madras to Port Blair without Ticket on 30.5.1995 and of claiming Rs.277 only as ship fare charges for the sea journey from Madras to Port Blair through TA/DA claim for the month of June 1995, by obtaining ship fare ticket from a civilian. The departmental proceedings against the petitioner resulted in infliction of penalty of dismissal from service upon the petitioner w.e.f. 1.8.1997.

(2.) STATUTORY departmental appeal was preferred against the order of 28.2.1997 of the Disciplinary Authority, i.e., Commanding Officer of 54 Bn of CRPF, which was dismissed vide order of 2.7.1997 and the revision against the said order was also dismissed by the Revisional Authority by order of 16.1.1998.

(3.) THE three Charges on which the petitioner was departmentally proceeded against are as under:-