MALKHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Alleging that the petitioner claimed reimbursement for stated medical expenses and in respect whereof furnished false medical documents during the period 15.03.1989 to 22.02.1992 in sum of ' 6281.40 a memorandum of charge was issued on 25.04.1992 by the Deputy Commandant CISF Unit, NFL Bhatinda. In response to the said memorandum the petitioner filed a reply denying the charge.

(2.) Considering the reply filed by the petitioner and finding the same inadequate, the Group Commandant appointed Sh.G.P.Rathore, Deputy Commandant CISF Unit Sawer Mines, Udaipur as the Enquiry Officer vide order dated 02.07.1990.

(3.) During inquiry the Enquiry Officer recorded cross-examined by the petitioner. Defence statement of the petitioner was also recorded.